Section 8 in The Jammu and Kashmir Common Lands (Regulation) Act, 1956
8. Principles of compensation.
- The amount of compensation payable under this Act shall, when the land is waste, be twenty times the land revenue paid and in other cases ten times the amount of annual rent and other dues, if any, received by the land-owners:Provided that where the rent or other dues is or are paid wholly or partly in kind, the amount of such annual rent or other dues shall be calculated on the basis of the average of the price of the produce during a period of twelve years, commencing from the first day of April, 1943.
