Section 7(1) in Sree Pandaravaka Lands (Vesting and Enfranchisement) Act, 1971
(1)Every holder, the annual rent payable by whom immediately before the appointed day in respect of all the Sree Pandaravaka lands held by him is more than the amount calculated at the rate of four rupees and ninety-four paise per hectare of such lands, shall, in consideration of the rights conferred on him under section4, be liable to pay to the Government compensation as provided in sub-sections (2) to (8).
