Section 15 in Punjab Package Deal Properties (Disposal) Rules, 1976
15. Assessment of damages.
- Where Tehsildar (Sales) or Naib-Tehsildar (Sales) is satisfied that any person is or has, at any time been in unauthorised occupation of any land or property to which he was not entitled or which was in excess of that to which he was entitled, then, without prejudice to any other action, which may be taken against that person, he may assess the damages on the principles specified below:(i)[Rural evacuee agricultural land. [Substituted,-vide Notification dated 3rd September , 1991.] - In case of rural property which is agricultural land, the damages shall be assessed and recovered] at two hundred and fifty rupees per acre per harvest and at the rate of fifty per cent of the above rate from the persons belonging to the Scheduled Castes and the Rai Sikhs;(ii)Urban land. - [In case of urban property which is agricultural land, the damages shall be assessed and recovered] [Substituted vide Notification dated 3rd September , 1991, ibid] at one thousand rupees per acre per harvest and at the rate of fifty per cent of the above rate from the persons belonging to the Scheduled Castes and the Rai Sikhs.(iii)Urban properties other than agricultural land. - In case of an urban property other than agricultural land, the damages shall be assessed on the basis of prevailing market conditions including the rates of rent of similar properties in the locality in which the property is situated:Provided that no such assessment shall be made without giving to the person concerned a reasonable opportunity of being heard.
