Section 25(3) in The Metro Railways (Construction Of Works) Act, 1978
(3)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 (2), as the case may be, shall have due regard to the damage, loss or injury sustained by any person interested in the land, building, street, road or passage by reason of-(i)the removal of trees or standing crops, if any;(ii)the temporary severance of the land, building, street, road or passage;(iii)any injury to any other property whether movable or immovable.
