(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.
