Section 29B in U.P Consolidation of Holdings Act, 1953
29B. [ Compensation for land contributed by tenure-holders for public purposes. - (1)(a) Every tenure-holder, any part of whose holding has been contributed for public purposes under this Act, shall be paid for the land so contributed, compensation equal to -] [Substituted by U.P. Act No. 8 of 1963.]
(i)in the case of land of a [bhumidhar with transferable rights] [Substituted by U.P. Act No. 30 of 1991 (w.e.f. 19.02.1991).], four times, and(ii)in the case of land of a [bhumidhar with non-transferable rights] [Substituted by U.P. Act No. 30 of 1991 (w.e.f. 19.02.1991).], two times of the land revenue reduced under Section 29-AA.(b)In the case of trees, wells and other improvements, falling within the land so contributed, the amount of compensation shall be determined in accordance with the provisions of Section 19.(2)The compensation payable to a tenure-holder shall, after adjustment of the cost of operations under this Act, if any, be paid to him in cash.(3)Where any land, in respect of which compensation is paid under sub-section (1), is in the occupation of an asami, there shall be paid to the asami, out of the compensation payable to the [bhumidhar with transferable rights or bhumidhar with non-transferable rights] [Substituted by U.P. Act No. 30 of 1991 (w.e.f. 19.02.1991). ], as the case may be, an amount equal to 5 per cent of such compensation in respect of the right, the title and interest of the asami therein.
