- When a claim is transferred for disposal under sub-section (3) of Section 17 to an officer exercising the powers of a Collector under the land Acquisition Act, 1894, such officer shall make an award determining the amount of compensation payable to the claimant.(2)The amount of compensation awarded under sub-section (1) shall in no case exceed in the difference between the market value of the land when permission is refused and the market value which it would have hand if permission and been granted.(3)No compensation shall be awarded under sub-section (1);(i)unless the claimant satisfies the officer making the award that of proposals for the development of the land, which at the date of application under sub-section (2) of Section 14 were immediately practicable, or would have been practicable on that date if this Act had not been passed, were prevented or injuriously affected by the restrictions imposed under this Act and there was demand for such development, or(ii)if and in so far as the land is subject so substantially similar restrictions in force under some other enactment which were so in force at the date when the restriction were imposed under this Act, or(iii)if compensation in respect of the same restrictions in force under this Act or of substantially similar restrictions in force under any other enactment has already been paid in respect of the land to the claimant or to any predecessor in interest of the claimant.(4)The provisos of Part III, IV and VII of the Land Acquisition Act, 1894 shall, so far as may be apply to an award made under sub-section (1) as though it were an award made under that Act.
