Section 11 in United Provinces Land Acquisition (Rehabilitation of Refugees) Act, 1948
11. Amount of compensation.
(1)Whenever any land is acquired under section 7 or 9 there shall be paid compensation the amount of which shall be determined by the Compensation Officer, in accordance with the principles set out in clauses first, second and third of sub-section (1) and sub-section (2) of section 23 of the Land Acquisition Act, 1894 :Provided that the market value referred to in clause first of the said sub-section shall be deemed to be the market value of such land on the date of publication of the notice under section 7 or 9 as the case may be, or on the first day of September 1939, whichever is less :Provided further that where such land has been held by the owner thereof under a purchase made before the first day of April, 1948, but after the first day of September, 1939, by a registered document, or a decree for pre-emption between the aforesaid dates, the compensation shall be the price actually paid by the purchaser or the amount on payment of which he may have acquired the land in the decree for pre-emption, as the case may be.(2)When the compensation has been determined under sub-section (1), the Compensation Officer shall make an award in accordance with the principles, in so far as they are not in consistent with this Act or any rule made thereunder, set out in section 11 of the Land Acquisition Act, 1894.(3)Where any person aggrieved by an award made under sub-section (2) makes an application within the period prescribed requiring the matter to be referred to the court, the Compensation Officer, shall refer it to the decision of the District Court having jurisdiction.(4)The provisions of the Land Acquisition Act, 1894, shall in so far as they are not inconsistent with the provisions of this Act, apply in respect of any reference made to the District Court under sub-section (3).
