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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Punjab - Subsection

Section 10(2) in The Punjab Land Reforms Rules, 1973

(2)A person has 12 hectares of land commanded by a non-perennial canal whereof the projected intensity ratio is 55 per cent. Besides, he has 20 hectares of Barani land and 10 hectares of Banjar land.
The first quality land irrigated by canal water =| 12 x 55100| x| 63.6100| 4.2 hectares.
Land deemed to be Barani = 12 - 4.2 = 7.8 hectares.Total Barani land including land deemed to be barani = 20 + 7.8 = 27.8 hectares.
Value of the Barani land in terms of the first quality land =| 27.8 x 34100| hectares.
Value of the Banjar land in terms of the first quality land =| 10 x 27100| hectares.
Total value of the land in terms of the first quality land = 4.2 +| 27.8 x 34 + 10100| x| 27100|
= 4.1 + 9.452 + 2.7 = 16.352 or 16.35 hectares.Permissible area in terms of the first quality land = 7 hectares.Surplus area in terms of the first quality land = 9.35 hectares.The land selected by this person as his permissible area shall be valued accordingly. The area equivalent to 7 hectares of the first quality land shall be allowed to him as permissible area and the rest shall be declared as surplus area.