Section 10(4) in A.P. Domestic, Irrigation and Industrial Water Grid Pipelines (Acquisition of Right of User in Land) Act, 2018
(4)Where the right of user of any land has vested in the Government or, as the case may be, the Corporation, it shall in addition to the compensation if any payable under sub-section (1), be liable to pay to the owner and to any other person whose right of enjoyment in that land has been affected in any manner whatsoever by reason of such vesting, compensation calculated at 10% of the market value of the land on the date of the publication of the notification under sub-section (1) of Section 3.
