Section 9 in The Daman (Abolition of Proprietorship of Villages) Regulation, 1962
9. Compensation to proprietors.
- A proprietor whose rights, title and interest in respect of his lands vest in the Government under section 3 shall be entitled to compensation at the rate of twenty times the annual payment (Contribuicao Predial) which the proprietor was liable to make to the former Portuguese Government in respect thereof immediately before the 20th December, 1961.
