(5)In respect of any acquisition of requisitioned property, the amount of compensation payable shall be ten times the amount of compensation fixed under Section 91-C or a sum equal to the market value of the requisitioned property on the date of notice under sub-section (1), whichever is less; and such amount shall be determined and paid in accordance with the provisions contained in clause (a) or clause (b) of sub-section (1) and sub-section (2) of Section 91-C.
