Section 8 in The Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978
8. Matters to be ignored in determining the amount.
- In determining the amount under section 7, the following factors shall not be taken into account, namely:-(a)the degree of urgency which was led to the acquisition;(b)any disinclination of the person interested to part with the land acquired-(c)any damage sustained by him which, if caused by a private person, would not render such person liable to a suit;(d)any damage which is likely to be caused to the land acquired, after the date of publication of the notice under sub-section (1) of section 4, by or in consequence of the use to which it will be put;(e)any increase to the value of the land acquired likely to accrue from the use to which it will be put when acquired;(f)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;
