Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 7] [Entire Act]

State of Kerala - Section

Section 72A in Kerala Land Reforms Act, 1963

72A. [ Compensation to landlords for vesting of their rights in Government. [Substituted by Act No. 35 of 1969.]

(1)very landowner and intermediary whose right, title and interest in respect of any holding have vested in the Government under Section 72 shall be entitled to compensation as provided in Sub-sections (2), (3) and (4).
(2)The compensation payable to the landowner and intermediaries under Sub-section (1) shall be the aggregate of:-
(a)sixteen times the fair rent of the holding or part thereof, the right, title and interest in respect of which have vested in the Government;
(b)the value of structures, wells and embankments of a permanent nature belonging to the landowner and the intermediaries, if any; and
(c)one-half of the value of timber trees belonging to the landowner and the intermediaries, if any:
Provided that where the aggregate of the value of structures, wells and embankments and one-half of the value of the timber trees referred to in clauses (b) and (c) exceeds sixteen times the fair rent in respect of the holding or part thereof, as the case may be, such aggregate value shall, for the purpose of calculating the compensation under this Sub-section, be limited to sixteen times such fair rent.Explanation I. - For the purposes of this Section and Section 72 D, "fair rent" means the fair rent under this Act as amended by the Kerala Land Reforms (Amendment) Act, 1969.Explanation II. - For the purposes of this Section, where the rent is payable in kind, the money value of the rent shall be commuted at the average of the prices of the commodity for the six years immediately preceding the year in which the right, title and interest of the land owner and the intermediaries have vested in the Government, and in calculating the average of the prices, the prices, if any, published under Section 43 may also be taken into account.
(3)Notwithstanding anything contained in Sub-section (2), where the total compensation due to a landlord in respect of holdings held by cultivating tenants, after deducting the value of encumbrances and claims for maintenance or alimony, is more than twenty thousand rupees, the compensation payable to such landlord shall be limited to the amount specified in the Table below:-TableScales of Compensation
Total Amount Of Compensation Rate
On the first Rs. 20,000 100 percent
On the next Rs. 10,000 95 per cent
On the next Rs. 10,000 90 per cent
On the next Rs. 10,000 85 percent
On the next Rs. 10,000 80 percent
On the next Rs. 10,000 75 per cent
On the next Rs. 10,000 70 per cent
On the next Rs. 10,000 65 per cent
On the next Rs. 10,000 60 per cent
On the next Rs. 10,000 55 percent
On the next Rs. 10,000 and above 50 percent
(4)Where the landowner or intermediary of a holding or part of a holding is entitled to receive fifty per cent of the compensation in respect of that holding or part in a lump under Section 72H, the compensation payable to such landowner or intermediary, as the case may be, in respect of that holding or part shall, subject to the provisions of Sub-section (3), be 75 per cent of the amount calculated under Sub-section (2).]