(1)As soon as may be after the [Taluk Land Board] [Substituted by Act 17 of 1972.] has determined the extent and particulars of any land the ownership or possession or both of which is or re to be surrendered, the [Taluk Land Board] [Substituted by Act 17 of 1972.] shall, forwarding the necessary documents, direct the Land Tribunal to prepare and submit to the Taluk Land Board a compensation roll showing -(a)the description of the land or the interests in the land surrendered or assumed;(b)the name and address of the person surrendering the same or from whom the same was assumed;(c)the names and addresses of the landowner, intermediary and the cultivating tenant and the amount of compensation payable to each;(d)the names of the holders of the encumbrances (including mortgagees who have surrendered possession of excess lands), maintenance or alimony and the value of the encumbrances or of the claims for maintenance or alimony; and(e)such other particulars as may be prescribed(2)[ On receipt of the direction under Sub-section (1), the Land Tribunal shall, after giving an opportunity to all persons interested to be heard and after making such enquiry as it considers necessary, prepare a draft compensation roll and furnish copies thereof to the persons interested, together with a notice inviting objections to the draft compensation roll within such period, not being less than thirty days from the date of the notice, as may be specified in the notice.(2A)The Land Tribunal shall also cause the draft compensation roll to be published in such manner as may be prescribed.] [Substituted by Act 35 of 1969.](3)Where any land, the ownership or possession or both of which is or are surrendered to, or assumed by,.the Government, forms part of the security for an encumbrance, maintenance or alimony, the Land 'Tribunal shall for the purpose of discharging the same apportion the entire encumbrance, maintenance or alimony between the land surrendered to, or assumed by, the Government and the portion of the security remaining, in proportion to the values of the two portions of the security.(4)[ After considering the objections, if any received within the period specified in the notice under Sub-section (2), the Land Tribunal shall prepare a final compensation roll showing the particulars mentioned in Sub-section (1) and shall also pass an order recording his reasons for each entry in the final compensation roll and for accepting or rejecting the objections, if any, received in pursuance of the notice under Sub-section (2).(5)A copy of the final compensation roll prepared under Sub-section (4) shall, after the order of the Land Tribunal under that Sub-section has become final, be forwarded to the Land Board by the Land Tribunal.] [Substituted by Act 35 of 1969.]
