Section 24 in State Land Acquisition Act, 1990 (1934 A.D.)
24. Matters to he neglected in determining compensation.
- But the Court shall not take into consideration-first, the degree of urgency which has led to the acquisition ;secondly, any disinclination of the person interested to part with the land acquired ;thirdly, any damage sustained by him which if caused by a private person, would not render such person liable to a suit ;fourthly, any damage which is likely to be caused to the land acquired, after the date of the publication of the declaration under section 6, by or in consequence of the use to which it will be put ;fifthly, any increase to the value of the land acquired likely to accrue from the use to which it will be put when acquired ;sixthly, any increase to the value of the other land of the person interested likely to accrue from the use to which the land acquired will be put; [x x x] [The word 'or' omitted by Act XX of 1988, s. 10.] ;seventhly, any out-lay or improvements on, or disposal of the land acquired, commenced, made or effected, without the sanction of the Collector, after the date of the publication of the declaration under section 6 .[; or] [Substituted by Act XX of 1988, s. 10][eighthly, any increase to the value of the land on account of its being put to any use which is forbidden by law or opposed to public policy.] [Inserted by Act XX of 1988, s. 10]
