Section 8(5) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
(5)The Collector shall fix the amount of compensation for the land or building having regard to,-(i)the annual rent for which the building might reasonably be expected to be let from year to year;(ii)the condition of building;(iii)[ the amount of compensation paid by the local authority for the acquisition of such land and the present market value of the land; and [Substituted by M.P. Act No. 24 of 1986 (w.e.f. 21-7-1986).](iv)the cost or the present market value of any building erected or other work executed on the land by local authority.]
