Section 4(2) in The M.P. Accommodation (Requisition) Act, 1948
(2)The amount payable for the requisitioning of any accommodation shall consist of-(a)a recurring payment, in respect of the period of requisition, of a sum equal to the rent which would have been payable for the use and occupation of the accommodation, if it had been taken on lease for that period; and(b)such sum or sums, if any, as may be found necessary to compensate the owner for all or any of the matters, namely-(i)pecuniary loss due to requisitioning;(ii)expenses on account of vacating the requisitioned premises;(iii)expenses on account of reoccupying the premises upon release from requisition; and(iv)damages (other than normal wear and tear) caused to the accommodation during the period of requisition, including the expenses that may have to be incurred for restoring the accommodation to the condition in which it was at the time of requisition.
