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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Punjab - Subsection

Section 5(1)(b) in The Pepsu Occupancy Tenants (Vesting of Proprietary Rights) Act, 1954

(b)where the rent payable by the occupancy tenant is not so expressed in terms of the land revenue of the land, and -
(i)if the rent is payable in cash whether as a fixed amount or at a fixed rate with reference to the area of the land, the amount of compensation shall be twelve times the annual rent thereof exclusive of land revenue and rates and cesses or twelve times the land revenue including rates and cesses payable by the landlord in respect of the land, whichever amount is less; or
(ii)If the rent is payable wholly or partly by a division or appraisement of the produce on the basis of batai, the amount of compensation shall be twelve times the land revenue including rates and cesses payable by the landlord in respect of the land;