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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(1)(e) in The Bharatiya Vayuyan Adhiniyam, 2024

(e)the arbitrator shall, after hearing the dispute, make an award determining the amount of compensation which appears to him to be just and specify the person or persons to whom such compensation shall be paid; and in making the award he shall have regard to the circumstances of each case and,—
(i)the damage sustained by the person to be compensated in his earnings;
(ii)if in consequence of any direction contained in any notification issued under sub-section (1) of section 18, the market value of the land immediately after the issue of such notification is diminished, the diminution in such market value;
(iii)where any building or structure has been demolished or any tree has been cut or the height of any building, structure or tree has been reduced in pursuance of any direction, the damage sustained by the person to be compensated in consequence of such demolition, cutting or reduction and the expenses incurred by such person for such demolition, cutting or reduction;
(iv)if the person to be compensated is compelled to change his residence or place of business, the reasonable expenses, if any, that may have to be incurred by him incidental to such change;