Section 8(2) in Tamil Nadu Requisitioning and Acquisition of Immovable Property Act, 1956
(2)[The amount of compensation payable for the requisitioning of any property shall, subject to the provisions of sub-sections (2-A) and (2-B), consist of-] [These words, brackets, figures and letters were substituted for the words 'The amount of compensation payable for the requisitioning of any property shall consist of-' by section 4 (a) (i) of the Tamil Nadu Requisitioning and Acquisition of Immovable Property (Amendment) Act, 1977 (President's Act 6 of 1977).](a)A recurring payment, in respect of the period of requisition, of a sum equal to the rent which would have been payable for the use and occupation of the property, if it had been taken on lease for that period :Provided that such rent shall, in the case of premises, be the fair rent payable for the premises under the provisions of the [Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 (Tamil Nadu Act 18 of 1960)] [These words, brackets and figures were substituted for the words brackets and figures 'Tamil Nadu Buildings (Lease and Rent Control) Act, 1949 (Tamil Nadu Act XXV of 1949)' by section 4 (a) (ii) of the Tamil Nadu Requisitioning and Acquisition of Immovable Property (Amendment) Act, 1977 (President's Act 6 of 1977).] and in the case of cultivable land, be the fair rent for such land payable under the provisions of the [Tamil Nadu] [These words were substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Cultivating Tenants (Payment of Fair Rent) Act, 1956 ([Tamil Nadu] [These words were substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act XXIV of 1956) ; and(b)Such sum or sums, if any, as may be found necessary to compensate the person interested for all or any of the following matters, namely :-(i)Pecuniary loss due to requisitioning ;(ii)Expenses on account of vacating the requisitioned premises ;(iii)Expenses on account of reoccupying the premises upon release from requisition ; and(iv)Damages (other than normal wear and tear) caused to the property during the period of requisition, including the expenses that may have to be incurred for restoring the property to the condition in which it was at the time of requisition.
