Section 60A(5) in The Rajasthan Urban Improvement Act, 1959
(5)In determining the amount of compensation to be awarded in a matter pending on the 1st day of August, 1987, the market value of the land at the date on which the notice was published in the Official Gazette under sub-section (2) of section 52, as it stood before the 1st day of August, 1987, shall be taken into consideration.] [Added by Rajasthan Act 26 of 1976, dated 17-4-1976. w.e.f 28-2-1976.]
