Section 6(1) in United Provinces Acquisition of Property (Flood Relief) Act, 1948
(1)Where any land is requisitioned under Section 3 there shall be paid to every person interested such compensation as may be agreed upon in writing between such person and the Requisitioning Authority in respect of -(a)the requisitioning of such land, and(b)any damage done during the period of requisitioning such land, other than that which may have been sustained by natural causes.
