Section 23 in The Pepsu Tenancy and Agricultural Lands Act, 1955
23. Determination of compensation for acquisition of proprietary rights.
(1)On receipt of an application under section 22, the prescribed authority after satisfying itself that the applicant is entitled to acquire proprietary rights in any land under this Chapter shall determine the compensation payable in respect thereof in accordance with the principles set out in section 26.(2)On determination of such compensation the prescribed authority shall by order in writing require the applicant to deposit the first instalment of the compensation as prescribed under section 27 in a Government treasury or sub-treasury or with the prescribed authority and to produce before it a receipt for the same within a period of fifteen days from the date of the service of such order :Provided that the prescribed authority may, on sufficient cause being shown, extend the period specified in this sub-section, so however that the aggregate period does not exceed one month.(3)Where the first instalment of compensation has been deposited in accordance with the provisions of sub-section (2), the prescribed authority shall issue to the applicant a certificate in the prescribed form declaring him to be the landowner in respect of the land specified in the certificate.(4)On and from the date of the issue of a certificate under sub-section (3), the proprietary rights of the landowner in the land specified in the certificate shall be deemed to have been extinguished and such proprietary rights shall vest in the applicant free from all encumbrances and as from such date the applicant shall cease to be liable to pay any rent in respect of such land to the landowner :Provided that -(a)the amount of compensation payable by the applicant shall be a first charge on such land;(b)the amount of any encumbrance existing on such land on the date of the issue of the certificate shall be valid charge on the amount of compensation payable by the applicant under this Act.(5)Every certificate issued under sub-section (3) shall be conclusive evidence of the acquisition by the applicant of proprietary rights in the land specified therein and notwithstanding anything contained in the Indian Registration Act, 1908 (XVI of 1908), no such certificate shall be required to be registered under that Act.
