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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Bihar - Subsection

Section 31(4) in The Bihar Land Reforms Act, 1950

(4)The amount of compensation payable to a lessee in respect of a lease the unexpired period of which is within the limits mentioned in column 1 of the following table shall be as many times of the net annual income which the lessee derives on account of the lease-hold property as is mentioned in the corresponding entry in column 2 thereof, namely :-
  Column 1 Column 2
(a) Does not exceed five years Onetime.
(b) Exceeds five years but does not exceed ten years. Two times.
(c) Exceeds ten years but does not exceed twenty years. Three times.
(d) Exceeds twenty years but does not exceed thirty years. Four times.
(e) Exceeds thirty years but does not exceeds fifty years. Five times.
(f) Exceeds fifty years but does not exceed eighty years. Six times.
(g) Exceeds eighty years but does not exceed one hundred years. Seven times.
(h) Exceeds one hundred years. Eight times.
Explanation. - For the purposes of this sub-section, the expression "net annual income" means the gross annual income of the lease-hold property minus the rents, royalties, taxes, cesses and other legal impositions payable annually by the lessee in respect of the lease-hold property and the mines or minerals comprised therein and the cost of collection at such rate as may be prescribed.] [Inserted by Act 4 of 1965.]