Section 5(b) in The Punjab Occupancy Tenants (Vesting of Proprietary Rights) Act, 1952
(b)Where the rent payable by the occupancy tenant is not any expressed in terms of the land revenue in respect of the land, [and subject to the condition that it shall in no case exceed a quarter of the market value of the land] [Inserted by Punjab Act 13 of 1955, Section 2.], the amount of compensation shall, -(i)if the rent is paid in cash, whether as a fixed amount or at a fixed rate with reference to the area of the land, be equal to twenty times the average annual rent in respect of the land;(ii)if the rent is paid by a division or appraisement of the produce on the basis of batai, bear the same proportion to average market value of the land as the landlord's share of the produce bears to entire produce of the land;
