Section 6(3) in United Provinces Acquisition of Property (Flood Relief) Act, 1948
(3)The Compensation Officer shall in fixing the amount of compensation have regard to -(a)the rent if any assessed on the land which has been requisitioned;(b)the sayar income, if any derived from the land;(c)the value of any trees which as a result of the requisition have to be removed from the land ;(d)the damage sustained by the person interested by reason of taking of any standing crops of trees which may be on the land at the time of taking possession thereof.But he shall not take into consideration the value of trees which may continue to be possessed and enjoyed by the person entitled thereto.
