(5)[ The Land Tribunal shall, after considering the claims and objections received in pursuance of the nonce issued under Sub-section (1) or Sub-section (2) and the advice received from the village committee or village committee before the date specified therefore and hearing any person appearing in pursuance of the notice issued under Sub-section (1) or sub-Section (2) and after making due enquiries, pass an order specifying-] [Substituted by Act No. 17 of 1972.](a)the extent, survey number and such other particulars as may be prescribed, of the land, the right, title and interest in respect of which have vested in the Government under Section 72;(b)the compensation due to the landowner and intermediaries, if any;(c)the amount due to the landowner and each of the intermediaries, if any, on the apportionment of the compensation;(d)the value of encumbrances subsisting or claims for maintenance or alimony charged on the right, title and interest of the landowner and the intermediaries, if any;(e)the amount due to the holders of encumbrances or the persons entitled to maintenance or alimony, and the order of priority in which the amounts payable;(f)the amount payable to the landowner and each of the intermediaries after deducting the value of encumbrances of claims for maintenance or alimony;(g)the purchase price payable by the cultivating tenant;(h)the rent payable by the cultivating tenant to the Government in the cases falling under Section 72E; [***] [Omitted 'and' by Act No. 25 of 1971.](hh)[ where the landowner or intermediary is a religious, charitable or educational institution of a public nature and is entitled to annuity instead of compensation, the amount of such annuity; and] [Inserted by Act No. 25 of 1971.](i)such other particulars as may be prescribed.
