(7)The competent authority or the arbitrator while determining the amount under sub-section (1) or sub-section (5), as the case may be, shall take into consideration—(a)the market value of the land on the date of publication of the notification under section 3A;(b)the damage, if any, sustained by the person interested at the time of taking possession of the land, by reason of the severing of such land from other land;(c)the damage, if any, sustained by the person interested at the time of taking possession of the land, by reason of the acquisition injuriously affecting his other immovable property in any manner, or his earnings;(d)if, in consequences of the acquisition of the land, the person interested is compelled to change his residence or place of business, the reasonable expenses, if any, incidental to such change.
