Section 21(2) in Tamil Nadu Slum Areas (Improvement and Clearance) Act, 1971
(2)the following factors shall not be taken into account, namely:-(a)the degree of urgency which has led to the acquisition:(b)any disinclination of the person interested to part with the land acquired;(c)any damage sustained by him which, if caused by a private person, would not render such person liable to a suit;(d)any damage which is likely to be caused to the land acquired after the date of the publication of the notice under sub-section (1) of section 17, by or in consequence of the use to which it will be put;(e)any increase to the value of the land acquired likely to accrue from the use to which it will be put when acquired;(f)any increase to the value of the other land of the person interested likely to accrue from the use to which the land acquired will be put;(g)any increase to the value of the land by reason of the use thereof in a manner which is detrimental to the health of the occupants of the land or to the public health;(h)any outlay or improvement on, or disposal of, the land acquired, commenced, made or effected without the sanction of the prescribed authority after the date of the publication of the notice under sub -section (1) of section 17.
