Section 32G(1) in The Pepsu Tenancy and Agricultural Lands Act, 1955
(1)Where any land is acquired under section 32-E, there shall be paid compensation which shall be determined by the Collector or any other officer in the manner and in accordance with the principles hereinafter set out, that is to say -(a)in respect of land other than banjar land -(i)for the first twenty-five standard acres of land, twelve times the fair rent; and(ii)for the next twenty-five standard acres of land, nine times the fair rent; and(iii)for the remaining land, ninety times the land revenue (including rates and cesses) payable for such land or two hundred rupees per acre; whichever is less:Provided that the compensation under this clause shall in no case be less than ninety times the land revenue (including rates and cesses) payable for the land or two hundred rupees per acre, whichever is less :[Provided further that where the land exceeds fifty standard acres, it shall, for the purposes of computing compensation under this clause, be allocated to sub-clauses (i), (ii) and (iii) in such manner as may be prescribed.] [Added by Punjab Act 27 of 1962, section 4.](b)in respect of banjar land, forty-five times the land revenue payable in respect of an equal area of any barani land in the village concerned or where there is no such land in the village, in the nearest village, which is assessed to land revenue at the lowest rate, or at the rate of one hundred rupees per acre, whichever is less.Explanation. - In this sub-section 'fair rent' means fair rent as determined by the Pepsu Land Commission appointed under section 32-P.
