Section 10(2) in The Haryana Requisitioning and Acquisition of Immovable Property Act, 1973
(2)The amount of compensation payable for the requisitioning of any property shall consist of -(a)a recurring payment, in respect of the period of requisition, of a sum equal to the rent which would have been payable for the use and occupation of the property, if it had been taken on lease for that period; and(b)such sum or sums, if any, as may be found necessary to compensate the person interested for all or any of the following matters, namely :-(i)pecuniary loss due to requisitioning;(ii)expenses on account of vacating the requisitioned premises;(iii)expenses on account of re-occupying the premises upon release from requisition; and(iv)damages (other than normal wear and tear) caused to the property during the period of requisition, including the expenses that may have to be incurred for restoring the property to the condition in which it was at the time of requisition.
