Section 81(3) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
(3)The amount of compensation payable for the assumption of management of a surplus land, shall consist of a recurring payment of a sum equal to the reasonable rent to be determined in accordance with the provisions of Section 12 and of a further sum equal to one-half of such reasonable rent to compensate the holder of surplus land for all or any of the following matters, namely :-(i)Preliminary loss due to assumption of management;(ii)expenses on account of vacating the land, the management of which has been assumed;(iii)expenses on account of reoccupying the land on the termination of the management;(iv)damage if any, caused to the land during the period of management including the expenses that may have to be incurred for resorting the land to the condition in which it was at the time of the assumption of management:Provided that where such surplus land was held by the holder as a tenant, one-third of the compensation shall be paid to such holder and the balance shall be paid to the person from whom the land was held as tenant by such holder.] [Sub-section (3) was substituted for the original by Bombay 4 ofl960, Section 7 (1).]
