Section 15(9) in THE DELHI INDUSTRIAL DEVELOPMENT, OPERATION AND MAINTENANCE ACT, 2010
(9)Where any land is acquired by the Government under this section, the Government shall pay for such acquisition an amount, which shall as far as possible, be determined in accordance with the provisions of the Land Acquisition Act, 1894 (1 of 1894):Provided that the amount to be awarded and paid shall not in the case of a premium lease exceeds the proportionate amount of premium paid by the plot holder or his predecessor-in-title claiming under the Corporation in respect of the land so acquired, with interest thereon at six percent per annum from the date of payment of the premium, and where the lease is a rental lease, the amount to be awarded shall not exceed an amount equal to five times the net average yearly proportionate rent payable by the plot holder to the Corporation in respect of the land so acquired.
