Section 29 in State Land Acquisition Act, 1990 (1934 A.D.)
29. Market value not to form part of the amount of compensation.
- Notwithstanding anything herein above contained, the market value of the land to be acquired shall not form part of the amount of compensation to be awarded under this Act except to the extent of one-third share thereof or enter into consideration except to that extent in assessing such compensation, where the land to be acquired is situate in a place in which the land is owned directly by the Government as proprietor.
