Section 5 in The Chennai City Tenants Protection Act, 1921
5. Determination of compensation awardable under section 4.
(1)The compensation awardable under section 4 shall be the value of the buildings and trees [and of any improvements which may have been made by the tenant] [These words were inserted by section 3(b) of the Madras City Tenants' Protection (Amendment) Act, 1926 (Madras Act VI of 1926).] on the date of the decree or interim order, as the case may be.(2)In determining such value, the Court may take into consideration the estimated cost of erecting a similar building, the amount to be allowed for depreciation and the amount spent on repairs.(3)If, on account of any cause for which the tenant is responsible, the building, for which compensation has been adjudged under section 4, is destroyed or has deteriorated in value between the date of the decree or interim order and the date of ejectment, the Court may, on application by the landlord, pass an order directing that he be placed in possession without paying any compensation, or on payment of the amount determined on a revaluation of the building, as the case may be.
