Section 8(3) in The Requisitioning And Acquisition Of Immovable Property Act, 1952
(3)[ The compensation payable for the acquisition of any property under section 7 shall be the price which the requisitioned property would have fetched in open market, if it had remained in the same condition as it was at the time of requisitioning and been sold on the date of acquisition.] [Substituted by Act 31 of 1968, Section 2, for sub-Section (3) (w.e.f. 9.8.1968).]
