Section 47(1) in Guwahati Metropolitan Development Authority Act, 1985
(1)Subject to the provisions of sub-section (2), wherever possession of the land is taken by the Authority under Section 46 there shall be paid compensation the amount of which shall be determined by the Collector. In determining the amount to compensation, the Collector shall take into consideration the market value of the land for a period of five years preceding the date of issue of the notice under sub-section (3) of Section 45, and the amount of compensation payable shall be on the basis of average market value so arrived at:Provided that the compensation for any building standing on such land, shall be payable at the market value of the building on the date of issue of the notice under sub-section (3) of Section 45.
