Section 100(2) in The Tamil Nadu Co-Operative Societies Act, 1983
(2)The amount of compensation payable for the acquisition of lands under sub-section (1) shall be-(a)(i)the price which the lands would have fetched in the open market if they had been sold on the date of acquisition after deducting from such price the value of the works constructed on, in or over, the lands by the joint farming society; or(ii)twice the price which the lands would have fetched in the open market if they had been sold on the date on which the lands were pooled in the manner set out in clause (2) of section 93, whichever is less; and(b)such sum or sums, if any, as may be found necessary to compensate the person interested for all or any of the following matters, namely:-(i)expense on account of vacating the lands; and(ii)any other matter which may be relevant to the circumstances of the case.
