Section 28(2) in The Jammu and Kashmir State Town Planning Act, 1963
(2)In such cases, the Collector and the Court shall, in determining the amount of compensation to be awarded for the land acquired take into consideration-(a)the market value of the land on the date of the publication of a notification under section 5;(b)the damage sustained by the person interested by reason of the taking of any standing crops or trees which may be on the land at the time of the Collector's taking possession thereof;(c)the damage, if any, sustained by the person interested at the time of the Collector's taking possession of the land by reason of severing such land from his other land, or by reason of the acquisition injuriously affecting his other property, movable or immovable, in any other manner, or his earnings :Provided that this clause shall not apply in the case of offensive industries, which must, under the provisions of the scheme, be removed;(d)if, in consequence of the acquisition of the land, the person interested is compelled to change his residence or place of business, the reasonable expenses, if any, incidental to such change :Provided that this clause shall not apply in the case of offensive industries which must, under the provisions of scheme, be removed.
