Section 7 in Tamil Nadu Land Improvement Schemes Act, 1959
7. Method of awarding compensation.
(1)In determining the amount of compensation, the Collector shall be guided, so far as may be, by the provisions of sections 23 and 24 of the Land Acquisition Act, 1894 (Central Act I of 1894), and as regards matters which cannot be dealt with under those provisions, by what is just and reasonable in the circumstances of each case.(2)If in any case, the exercise of any right is prohibited or restricted for a time only the compensation shall be awarded only in respect of the period during which the exercise of such right is so prohibited or restricted.
