Section 24(c) in Nagpur Improvement Trust Land Disposal Rules, 1983
(c)that if the land is at any time resumed under condition (b) above, the compensation payable therefor shall not exceed the amount, if any, paid to the Trust for the grant together with the market cost or market value at the rate of resumption (whichever is less) for any building or other works authorisedly constructed or erected on the land by the lessee. If the question arises as to the inadequacy of the amount of such compensation to be paid under this condition, such question shall be referred to Government for decision.
