16. Matters to be considered in determining compensation.
(1)in determining the amount of compensation for extinguishment of right of interest. the Collector shall take into consideration the damage sustained by any person interested owing to,-(a)the fixation of control line under section 6;(b)the imposition of restrictions under section 8:(c)the -setting back of any building or part thereof under section 11:(d)the regulation or diversion of any right of access to a highway under section 12;(e)the entry. survey, measurement and doing any other acts in or on an land under section 13;(f)the closure of any highway or part thereof under section 51.(2)Notwithstanding anything contained in sub-section (1), no compensation shall be claimed or awarded if in so far as the land is subject to substantially similar restrictions in force under some other law, for the time being in force, as are imposed under this Act.(3)No compensation shall be awarded for extinguishment of any right or interest in land to any person if compensation in respect of the same restrictions as are imposed under this Act, has already been paid while imposing substantially similar restrictions under any other law in respect of the land to the claimant or to predecessor in interest of the claimant.
