12. Determination of amount payable as compensation.
(1)While assessing and determining the market value of land for making an award under section 10 or section 11, as the case may be, the competent authority or the arbitrator shall adopt the criteria specified in section 26 of the Land Acquisition Act, 2013:(2)The competent authority having determined the market value of the land acquired shall calculate the total amount of compensation to be paid to the land owner, whose land has been acquired, by including all assets attached to the land.(3)In determining the amount of compensation to be awarded for any land acquired under this Act, the competent authority shall take into consideration the criteria and factors specified in section 28 of the Land Acquisition Act, 2013.(4)In determining the market value of the building, other immovable property or assets, trees and plants or damage to the standing crops attached to the land or building which is to be acquired, the Collector may use the services of specialists or experienced persons as specified in section 29 of the Land Acquisition Act, 2013.(5)The competent authority having determined the total compensation to be paid, shall, to arrive at the final award, impose a solatium amount in accordance with the provisions of section 30 of the Land Acquisition Act, 2013.
