Section 26 in The Jammu and Kashmir Big Landed Estates Abolition Act, 2007 (1950 A. D.)
26. [ Payment of annuity but no compensation. [Section 26 substituted by Act No. XXI of 2009.]
- No compensation shall be paid in respect of land from which expropriation has taken place under this Act, but for the period hereinafter mentioned, the Government shall pay annuity to the ex-proprietors in the following manner, namely :-(a)for Kharif, 2007 - Rabi, 2008, an amount of ¾th of the land revenue per annum on the land from which expropriation has taken place ; and(b)for Kharif, 2008, at the rate of 2/3rd of such land revenue calculated for Kharif harvest :Provided that the amount so payable shall not in any case exceed a sum of Rs. 3,000 per annum :Provided further that no such amount shall be payable in respect of any area held or appropriated by the proprietor from land recorded as Shamilat Deh.][27. Omitted.] [Section 27 omitted by Act No. 1 of 1955.]
