Section 35(3) in Telangana Town-Planning Act, 1920
(3)[But the Collector and the Court shall not, in cases falling under clause (b) of section 33] [Substituted for 'But the Collector and the court shall not' by Madras Act IV of 1934.] take into consideration,-(a)the degree of urgency which has led to the acquisition or its compulsory character;(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 publication of the notification under section 10, [XXX] [Sub-section (1) omitted by Madras Act II of 1930.], or section 12, as the case may be, 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 outlay or improvements on the land acquired, commenced, made or effected after the date of publication of the notifications referred to in clause (d) unless they are covered by a permission obtained [XXX] ['From the municipal council' omitted by Madras Act II of 1930.] under section 17;(g)any outlay or improvements on, or disposal of the land acquired which, having regard to the time at which they were made and other circumstances, appear to have been commenced, made or effected with intent to obtain increased compensation;(h)the special suitability or adaptability, if any, of the land for any purpose, if that purpose is one to which it could be applied only in pursuance of statutory powers or for which there is no market apart from the special needs of a particular purchaser or the requirements of a Government department or any local or public authority.
