Section 272(1) in Karnataka Panchayat Raj Act, 1993
(1)Whenever in pursuance of section 271, the requisitioning authority requisitions any premises, the Zilla Panchayat, Taluk Panchayat or Grama Panchayat concerned shall pay to the persons interested compensation, the amount of which shall be determined by the requisitioning authority by taking into consideration the following factors that is to say,-(i)the rent payable in respect of the premises, or if no rent is so payable, the rent payable for similar premises in the locality;(ii)if in consequence of the requisitioning of premises, the person interested is compelled to change his residence or place of business the reasonable expenses, if any, incidental to such change:Provided that, when any person interested being aggrieved by the amount of compensation so determined makes an application to the requisitioning authority within thirty days of the order under sub-section (1) the matter shall be referred by the requisitioning authority to the [Civil Judge (Junior Division)] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.] having jurisdiction in the locality and the amount of compensation to be paid shall be such as the [Civil Judge (Junior Division)] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.] may determine.Explanation. - In this sub-section, the expression " person interested' means the person who was in the actual possession of the premises requisitioned under section 271 immediately before the requisitioning or where no person was in such actual possession, the owner of such premises.
