Section 11(2) in Tamil Nadu Property (Prevention of Damage and Loss) Act, 1992
(2)In arriving at the quantum of compensation for damage or loss caused to the [property] [Substituted by Tamil Nadu Act 46 of 1996], the authority prescribed under sub-section (1) shall have regard to-(a)the value of the property,(b)the extent of damage to the [property] [Substituted by Tamil Nadu Act 46 of 1996]; and,(c)such other matters as may be prescribed.
