Section 6 in United Provinces Acquisition of Property (Flood Relief) Act, 1948
6. Payment of compensation.
(1)Where any land is requisitioned under Section 3 there shall be paid to every person interested such compensation as may be agreed upon in writing between such person and the Requisitioning Authority in respect of -(a)the requisitioning of such land, and(b)any damage done during the period of requisitioning such land, other than that which may have been sustained by natural causes.(2)Where no such agreement can be reached, the Requisitioning Authority shall refer the matter with his recommendations as to the amount of compensation therefor to the Compensation Officer and shall direct the person claiming compensation to appear before such officer on such date as may be specified and the Compensation Officer shall, on the date fixed in that behalf or on any other date of which the hearing may be postponed, hear such person, and, after such further inquiry as he may deem fit determine the amount of compensation which shall, except as provided in Section 11, be final and conclusive.(3)The Compensation Officer shall in fixing the amount of compensation have regard to -(a)the rent if any assessed on the land which has been requisitioned;(b)the sayar income, if any derived from the land;(c)the value of any trees which as a result of the requisition have to be removed from the land ;(d)the damage sustained by the person interested by reason of taking of any standing crops of trees which may be on the land at the time of taking possession thereof.But he shall not take into consideration the value of trees which may continue to be possessed and enjoyed by the person entitled thereto.(4)The compensation fixed under sub-section (1) or determined under sub-section (2) shall be paid in such manner as the parties may agree or as the case may be, the Compensation Officer may direct.
