Section 37 in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948
37. Scale of compensation except in the case governed by section 38 .
- The total compensation payable in respect of any estate shall, except in the case of compensation governed by section 38, be determined in accordance with the following scale: -(i)Where the basic annual sum does not exceed Rs. 1,000-30 times such sum.(ii)Where the basic annual sum exceeds Rs. 1,000 but does not exceed Rs. 3,000-25 times such sum or Rs. 30,000, whichever is greater.(iii)Where the basic annual sum exceeds Rs, 3,000 but does not exceed Rs. 20,000-20 times such sum or Rs. 75,000, whichever is greater.(iv)Where the basic annual sum exceeds Rs. 20,000 but does not exceed Rs. 50,000-17= times such sum or Rs. 4,00,000, whichever is greater.(v)Where the basic annual sum exceeds Rs. 50,000 but does not exceed Rs. 1,00,000-15 times such sum or Rs. 8,75,000, whichever is greater.(vi)Where the basic annual sum exceeds Rs. 1,00,000-12-1/2 times such sum or Rs. 15,00,000, whichever is greater.
