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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Gujarat - Subsection

Section 7(1)(b) in The Saurashtra Estate Acquisition Act, 1952

(b)the Collector, shall hold a formal inquiry in the manner provided in the Code, and if the Collector is satisfied that the applicant had any rights in the land and that such rights have been extinguished under section 4, shall make an award in the manner prescribed in section 11 of the Land Acquisition Act, 1894 as adapted, subject to the following conditions, namely:-
(i)If the property acquired is bid land, the amount of compensation shall be equal to eight times the average net income;
(ii)If the property acquired is cultivable waste, the compensation shall be equal to the income which the [[State of Gujarat] [These words were substituted for the word 'State' by the Bombay (Saurashtra Area) Adaptation of Laws (State and Concurrent Subjects) Order, 1956.]] derives from the property [or part thereof] [These words were inserted by Saurashtra Act No. XXXIV of 1954.] from the assessment levied thereon together with the occupancy price, if any, which the Government receives in this behalf during a period of fifteen years [following the year in which such property or part thereof is leased out and the income is received by the [[State of Gujarat] [These words were substituted for the words 'following the date on which the property vests in the State' by Saurashtra Act No. XXXIV of 1954.]] therefrom;] [[State of Gujarat] [These words were substituted for the word 'State' by the Bombay (Saurashtra Area) Adaptation of Laws (State and Concurrent Subjects) Order, 1956.]];
(iii)If the property acquired is uncultivable waste or village site land, the amount of compensation shall be equal to twice the amount of annual assessment leviable in the same village or in an adjoining Khalsa or assessed village for cultivable waste of the same area;
(iv)if the property acquired is any school, Dharmashala, Chora, public temple or other public building or structure with the site on which such building or structure stands, the amount of compensation shall be equal to twice the amount of the annual assessment leviable in the same village or in an adjoining Khalsa or assessed village for cultivable waste of the same area as that of the site on which the building or structure stands;
(v)if the property is land over which the public has been enjoying or acquired a right of way or any individual has any right of easement, the amount of compensation shall be equal to the amount of the annual assessment leviable in the same village or in an adjoining Khalsa or assessed village for cultivable waste of the same area;
(vi)if there are any trees on the land, the amount of compensation shall be the "market value" of such trees.