Section 10(1) in United Provinces Land Acquisition (Rehabilitation of Refugees) Act, 1948
(1)Where any land is requisitioned under section 3 there shall be paid to every person interested such compensation as may be agreed upon in writing between such person and the [State Government] [Substituted by A. O. 1950 for (Provincial Government).] or the appointed authority, in respect of -(a)the requisitioning of such land, and(b)any damage done during the period of requisitioning to such land other than that which may have been sustained by any natural causes.
