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[Cites 0, Cited by 1] [Section 146] [Entire Act]

Union of India - Subsection

Section 146(1) in The Tripura Land Revenue And Land Reforms Act, 1960

(1)The compensation payable to an intermediary shall multiple of his net income from the estate or where the intermediary has shares or interests in two or more estates, of the aggregate of his net incomes from all such estates, in accordance with the following table, namely:- Amount of-net income Total compensation payable
Amount of net income Total compensation payable.
(a)Where the net income does not exceed Rs. 1000 Fifteen times such net income.
(b)Where the net income exceeds Rs. 1000 but does not exceed Rs. 2,500. Twelve times such net income or the maximum amount under (a) above, whichever is greater.
(c) Where the net income exceeds Rs. 2,500 but does not exceed Rs. 5,000. Eleven times such net income or the maximum amount under (b) above, whichever is greater.
(d) Where the net income exceeds Rs. 5,000;but does not exceed Rs. 7,500. Ten times such net income or the maximum amount under (c) above, whichever is greater.
(e) Where the net income exceeds Rs. 7,500 but does not exceed Rs. 10,000. Nine times such net income or the maximum amount under (d), above, whichever is greater.
(f)Where the net income exceeds Rs. 10,000 but does not exceed Rs. 15,000. Eight times such net income or the maximum amount under (e) above, whichever is greater.
(g)Where the net income exceeds Rs. 15,000 but does not exceed Rs. 30,000. Seven times such net income or the maximum amount under (f) above, whichever is greater.
(h) Where the net income exceeds Rs. 30,000 but does not exceed Rs. 50,000. Six times such net income or the maximum amount under (g) above, whichever is greater.
(i) Where the net income exceeds Rs. 50,000 but does not exceeds Rs. 1,00,000. Five times such net income or the maximum amount under (h) above, whichever is greater.
(j) Where the net income exceeds Rs. 1, 00,000. Three times such net income or the maximum amount under (i)above, whichever is greater.
(k) Where the net income exceeds Rs. 3,00,000. Two times such net income or the maximum amount under (j) above, whichever is greater.