Section 4(5) in The Pepsu Abolition of Ala Malikiyat Rights Act, 1954
(5)The amount of compensation determined under this section shall be payable by the adna malik;Provided that where a portion of the annual rent is payable by the Government, that portion of the compensation, which bears the same proportion to the total amount of compensation as the share of the Government in the annual rent bears to the total amount of the annual rent, shall be payable by the Government.
