36. Claims to be preferred to the Deputy Commissioner.
(1)All claims for compensation under this Act other than claims of the nature provided for in section 35 shall be made to the Deputy Commissioner of the district in which such claim or part of it arises.(2)The Deputy Commissioner shall enquire into all such claims and determine the amount of compensation, if any, which should be awarded. In determining such amount, the Deputy Commissioner shall, [ x x x] [Omitted by Act 12 of 1969 w.e.f. 19.6.1969.] be guided by the provisions of sections 23 and 24 of the Land Acquisition Act, 1894 [ x x x] [Omitted by Act 12 of 1969 w.e.f. 19.6.1969.]:Provided that regard shall be had to the diminution in the market value, at the time to awarding compensation, of the property in respect of which compensation is claimed; and where such market value is not ascertainable, the amount shall be reckoned at twelve times the amount of the diminution of the annual net profits of such property caused by the exercise of the powers conferred by this Act:Provided further that no order determining the amount of compensation shall be made by the Deputy Commissioner under this section without the previous approval of the State Government or such officer as the State Government may appoint in this behalf.
