Section 32G(4) in The Pepsu Tenancy and Agricultural Lands Act, 1955
(4)[ Where on the land there is any building, structure, tubewell or crop, the owner thereof shall in addition to the compensation payable in respect of the land, be entitled to be paid by the State Government compensation therefor which shall be equivalent to three-fourth of the market value of such building, structure, tubewell or crop, as the case may be, and which shall be determined, -(a)in the case of crop, by the Collector; and(b)in other cases, by the Pepsu Land Commission or, in respect of the surplus area declared under sub-section (12) of section 32K by the Board referred to in sub-section (6) of that section :Provided that an option in writing may be given by the Collector to the owner to remove such building, structure, tubewell or crop within the period prescribed, and if such building, structure, tubewell or crop, as the case may be, is removed by the owner within the period prescribed or within such further period as the Collector may extend for the purpose no compensation shall be paid to the owner in respect thereof :Provided further that the cost incurred in raising the crop shall be the market value of the crop.] [Substituted by Punjab Act 27 of 1962, section 4.]
