Section 28(4) in The Jammu and Kashmir State Town Planning Act, 1963
(4)In cases falling under clause (b) of section 26 if the market value of any land or building is specially high by reason of the use thereof in a manner which could be restrained by any Court, or is contrary to law or public policy, or is detrimental to the health of the inmates of the building or to the public health, the amount of the increased value due to such user shall be disregarded in determining the amount of compensation.Chapter-VII
