Section 13(5A) in The Coal Bearing Areas (Acquisition And development) Act, 1957
(5A)[ In determining the amount of compensation for any land acquired under section 9, any increase to the value of the other land of the person interested, likely to accrue from the use to which the land acquired will be put shall not be taken into consideration.] [Inserted by Act 54 of 1971, Section 4.]
