(2)In making his award, the arbitrator appointed under sub-section (1) shall have regard -(a)in the case of any compensation payable under section 9 -(i)to the nature of the work done;(ii)the manner, extent and duration of the exercise of any powers under that section;(iii)the diminution in the rent of the land and of the property situated thereon, which might reasonably be expected over any period or diminution in the market value of the land and property on the date when the exercise of powers comes to an end; and(iv)the provisions of sub-section (1) of section 23 of the Land Acquisition Act, 1894 (1 of 1894), in so far as such provisions can be made applicable to the exercise of powers under section 9; and(b)In the case of any compensation payable under section 11 or under section 12, to the price which the owner might reasonably have been expected to obtain on a sale of the property effected by him immediately before the date of the acquisition.
