Section 9 in United Provinces Acquisition of Property (Flood Relief) Act, 1948
9. Payment of compensation for acquisitioned land.
(1)Whenever any land is acquired under Section 7 there shall be paid to the person interested compensation the amount of which shall be determined by the Compensation Officer in accordance with the principles set out in clauses first to fourth of sub-section (1) of Section 23 of the Land Acquisition Act, 1894:Provided that the market value referred to in clause first of sub-section (1) of Section 23 of the Land Acquisition Act, 1894, shall be deemed to be the market value of such land on the date of publication of the notice under Section 7 or on the fist day of September, 1939, whichever is less :Provided further that where such land has been held by the owner thereof under a purchase made before the first day of October, 1948 but after the first day of September, 1939 by a registered document or a decree for pre-emption between the aforesaid dates, the compensation shall be the price actually paid by the purchaser or the amount of payment on which he may have acquired the land in the decree for pre-emption as the case may be:Provided further that in determining the amount of compensation the Compensation Officer shall also take into consideration any benefit which may accure or have accrued to the person interested in or over any other land belonging to such person on account of the abandonment of such other land by any person in occupation thereof.(2)When the compensation has been determined under sub-section (1), the Compensation Officer shall make an award in accordance with the principle in so far as they arc not inconsistent with this Act or any rule made thereunder, set out in Section 11 of the Land Acquisition Act, 1894.(3)When any person aggrieved by an award made under sub-section (2) makes an application within the period prescribed requiring the matter to be referred to the District Judge, the Compensation Officer shall refer it to the decision of the District Judge having jurisdiction.(4)The provisions of the Land Acquisition Act, 1894 shall in so far as they are not inconsistent with the provisions of this Act, apply in respect of any reference made to the District Judge under sub-section (3), except that no appeal shall lie from any order passed by such District Judge.
