64. Compensation for house unfit for human habitation.
- Where any land is acquired by the Board under sub-section (1) of section 63, the compensation payable in respect thereof shall be determined in accordance with the [the Right to fair compensation and transparency in land acquisition, rehabilitation and resettlement Act, 2013 (Central Act 30 of 2013)] [Substituted by Act 24 of 2016 w.e.f. 28.07.2016.], subject to the condition that the compensation to be paid for a house unfit for human habitation and not capable at reasonable expense of being rendered so fit, shall be the value of the land as a site cleared of the building.
