Section 13(5) in The Coal Bearing Areas (Acquisition And development) Act, 1957
(5)Where any land is acquired under section 9, there shall be paid compensation to the person interested the amount of which shall be determined after taking into consideration-(a)the market value of the land at the date of the publication of the notification under sub-section (1) of section 4 .Explanation.-The value of any minerals lying in the land shall not be taken into consideration in determining the market value of any land;(b)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 taking possession thereof ;(c)the damage, if any, sustained by the person interested, at the time of taking possession of the land, by reason of severing such land from other land ;(d)the damage, if any, sustained by the person interested, at the time of taking possession of the land, by reason of the acquisition injuriously affecting his other immovable property in any other manner, or his earnings;(e)if, in consequence of the acquisition of the land, the person interested is compelled to change his residence or place of business, the reasonable expenses, if any, incidental to such change ; and(f)the damage, if any, bona fide resulting from diminution of the profits of the land between the time of the publication of the notification under sub-section (1) of section 4 and the time of the publication of the declaration under sub-section (2) of section 9.
