Section 11 in Tamil Nadu Property (Prevention of Damage and Loss) Act, 1992
11. Authority to decide compensation.
- [(1) Every claim for compensation for damage or loss caused to the [property] [Substituted by Tamil Nadu Act 46 of 1996] shall be made to such authority as may be prescribed.] [Substituted by Tamil Nadu Act 46 of 1996](2)In arriving at the quantum of compensation for damage or loss caused to the [property] [Substituted by Tamil Nadu Act 46 of 1996], the authority prescribed under sub-section (1) shall have regard to-(a)the value of the property,(b)the extent of damage to the [property] [Substituted by Tamil Nadu Act 46 of 1996]; and,(c)such other matters as may be prescribed.(3)The authority prescribed under sub-section (1) in deciding the claim for compensation shall follow such procedure as may be prescribed.(4)The authority prescribed under sub-section (1) shall have all the powers of a Civil Court under the Code of Civil Procedure, 1908 for the purpose of-(a)taking evidence on oath;(b)enforcing the attendance of witnesses;(c)discovery and production of documents and material objects; and(d)for such other purposes as may be prescribed.
