Section 25(1) in Kerala Land Acquisition Act, 1961
(1)lit determining the amount of compensation to be awarded for land acquired under this Act, the Court shall take into consideration-first, the market value of the land at the date of the publication of the notification under sub-section (1) of section 3,secondly, the damage sustained by the person interested, by reason of the taking of any standing crops or trees which may be on the land at the time of the Collector's taking possession thereof ;thirdly, the damage, if any, sustained by the person interested, at the time of the Collector's taking possession of the land, by reason of severing such land from his other land ;fourthly, the damage, if any, sustained by the person interested, at the time of the Collector's taking possession of the land, by reason of the acquisition mjunously affecting his other property, movable or immovable, in any other manner, or his carmngs ;fifthly, if, in consequence of the acquisition of the land by the Collector, the person interested is compelled to change his residence or place of business, the reasonable expenses, if any, incidental to such change; andsixthly, the damage, if any, bona fide resulting from diminution of the profits of the land between the tune of the publication of the declaration under section 6 and the time of the Collectors taking possession of the land.
