Section 13(4) in The Metro Railways (Construction Of Works) Act, 1978
(4)The competent authority or the [appellate authority] [ Substituted by Act 41 of 1982, Section 2, for " arbitrator" (w.e.f. 15.5.1983).] while determining the amount under sub-section (1) or sub-section (3), as the case may be, shall take into consideration.(a)the market value of the land, building, street, road or passage on the date of publication of the notification under section 7;(b)the damage, if any, sustained by the person interested at the time of taking possession of the land, by reason of the severing of such land from other land;(c)the damage, if any, sustained by the person interested at the time of taking possession of the land, building, street, road or passage by reason of the acquisition injuriously affecting his other immovable property in any other manner, or his earnings;(d)if, in consequence of the acquisition of the land, building, street, road or passage, the person interested is compelled to change his residence or place of business, the reasonable expenses, if any, incidental to such change.
