(1)Save as provided in section 106 every land-owner, landlord and all other persons interested in the land shall, for the extinguishment of their rights in the lands vesting in the State Government under sub-section (6) of section 15 or section 20 or section 44, be entitled to an amount determined with reference to the net annual income derivable from the land or all the lands, as the case may be, in accordancewith the following scale, namely:—(i)for the first sum of rupees five thousand or any portion thereof of the net annual income from the land, fifteen times such sum or portion;(ii)for the next sum of rupees five thousand or any portion thereof of the net annual income from the land, twelve times such sum or portion;(iii)for the balance of the net annual income from the land, ten times such balance:Provided that,—(i)if the tenant in respect of the land is a permanent tenant, the amount payable shall be six-times the difference between the rent and the land revenue payable for such land;(ii)if the tenant holds land from intermediaries the amount shall be paid to the land-owner and the intermediaries in the same proportion in which the rent paid for the land by the tenant was being appropriated by them immediately before the date of vesting;(iii)if the land vesting in the State Government is D class land referred to in Part A of Schedule I or if the landlord is,—
