Section 17 in The Rajasthan Land Development Corporation Rules, 1977
17. Determination of compensation.
- In determining the amount of compensation in such enquiry, the Collector shall be guided by what is just and reasonable in the circumstances of each case. The Collector shall also take into consideration :-(i)The market value of the land.(ii)The damage, if any, sustained by the land holders by reason of the taking of any standing crops or trees which may be on the land.(iii)The damage, if any, sustained by the land holders by reason of serving of such land from his other land.(iv)The damage, if any, sustained by the land holder by reason of the occupation injuriously affecting other property, movable or immovable or their earning.(v)The damage, if any, bonafide resulting from domination of the profits of the land.Chapter-VI Procedure for Appeal
