Section 15(4) in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017
(4)The Collector shall fix the amount of compensation for the land or building having regard to -(i)the. annual rent for which the building might reasonably be expected to be let from year to year;(ii)the condition of the building;(iii)the amount of compensation paid by the Local Authority for the acquisition of such land;and(iv)the cost of the present value of any building erected or other work executed on the land by the Local Authority.
