Section 10(3) in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Act, 2014
(3)The competent authority, or the Court, while determining the compensation under sub-section (1) or sub-section (2), as the case may be, shall have due regard to the damages, loss or injury sustained by any person interested in the land by reason of-(i)the removal of trees or standing crops, if any, on the land while exercising the powers under sections 5, 6 or 7 of the Act ;(ii)the temporary severance of the land under which the gas pipeline or other utility has been laid from other land belonging to, or in the occupation of, such person ; or(iii)any injury to any other property, whether movable or immovable, or the earnings of such persons caused in any other manner:Provided that in determining the compensation no account shall be taken of any structure or other improvement made in the land after the date of publication of the notification under section 3.
