24. Matters to be neglected in determining compensation
.But the Court shall not take into considerationfirst , the degree of urgency which has led to the acquisition;secondly , any disinclination of the person interested to part with the land acquired;thirdly , any damage sustained by him which, if caused by a private person, would not render such person liable to a suit;fourthly , any damage which is likely to be caused to the land acquired, after the date of the publication of the declaration under section 6, by or in consequence of the use to which it will be put;fifthly , any increase to the value of the land acquired likely to accrue from the use to which it will be put when acquired;sixthly , 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; [*] [The word "or" omitted by Act 68 of 1984, Section 16 (w.e.f. 24.9.1984).]seventhly , any outlay or improvements on, or disposal of, the land acquired, commenced, made or effected without the sanction of the Collector after the date of the publication of the [notification under section 4, sub-section (1)] [Substituted by Act 38 of 1923, Section 8, for " declaration under section 6" .]; [or] [Inserted by Act 68 of 1984, Section 16 (w.e.f. 24.9.1984).][eighthly , any increase to the value of the land on account of its being put to any use which is forbidden by law or opposed to public policy.] [Inserted by Act 68 of 1984, Section 16 (w.e.f. 24.9.1984).]
