(1)In determining the amount of compensation to be awarded for damage caused, or to be caused, or for restrictions imposed under this Act, the Court shall take into consideration-(a)the actual decrease in market value of the land owing to the publication of the declaration relating thereto under section 3 and any damage caused or to be caused under section 6;(b)the damage sustained by the person interested, by reason of the removal of any standing crops in the exercise of any power conferred by section 6;(c)the damage (if any) sustained by the person interested, by reason of ceasing to be able to use such land conjointly with his other land;(d)the damage (if any) sustained by the person interested, by anything done or ordered under sections 6 and 7 injuriously affecting his other property, movable or immovable, in any other manner, or his earnings; and(e)if, in consequence of the imposition of restrictions, the person interested is compelled to change his residence or place of business, the reasonable expenses (if any) incidental to such change.
