Section 33 in Assam Town and Country Planning Act, 1959
33. Proceeding for acquisition of land.
(1)The provisions of the Land Acquisition Act, 1894 (Central Act No. 1 of 1894) shall be applicable for acquisition of Land under this Act and the compensation shall be computed under the provisions of the same Act.(2)In computing compensation for land acquired, the value will be the market value as prevailed on the 1st of January, 1957.(3)The owner of the lands will also be entitled to the reasonable cost of development, if any, made during the period.(4)Twenty- five percent increase in value on the date of acquisition of the land.
