Section 10(iii) in The M.P. Regulation of Uses of Land Act, 1948
(iii)the market value of the land shall be assessed as though no declaration under sub-section (1) of Section 3 had been made in respect of the area in which it is situated and no restriction upon its use and development had been imposed, any compensation already paid to the claimant or to any of his predecessors-in-interest for injurious affection being deducted from the market valued as so assessed.
