Section 12 in Gujarat Surviving Alienations Abolition Act, 1963
12. Compensation in respect of alienation consisting of assignment of land revenue.- (1) In the case of an alienation consisting of a right only to the land revenue or share of land revenue of any land or village or portion of a village,-
(i)if the alienation was continuable as hereditary or in perpetuity, a sum equal to seven times the amount of such land revenue, or(ii)if the alienation was not continuable as hereditary or in perpetuity, a sum equal to three times the amount of such land revenue,shall be paid to the alienee as compensation for the abolition of the alienation.(2)For the purpose of sub-section (1), the amount of land revenue shall be the amount received or due to the alienee for the year immediately preceding the appointed day.
