Section 35(2) in Telangana Town-Planning Act, 1920
(2)[In such cases, the Collector and the Court shall in determining the amount of compensation to be awarded for the land acquired, take into consideration,-] [Opening para of sub-section (2) substituted by Madras Act IV of 1934.](a)the market value of the land at the date of publication of the notification under section 10 [XXX] [Sub-section (1) omitted by Madras Act II of 1930.] or section 12, as the case may be;(b)the damage sustained by the person interested by reason of the taking of any standing crops or trees which may be on the land at the time of the Collector's taking possession thereof;(c)the damage (if any) sustained by the person interested, at the time of the Collector's taking possession of the land, by reason of severing such land from his other land or by reason of the acquisition injuriously affecting his other property movable or immovable in any other manner, or his earnings: provided that this clause shall not apply in the case of offensive industries, which must, under the provisions of the scheme, be removed;(d)if, in consequence of the acquisition of the land, the person interested is compelled to change his residence or place of business, the reasonable expenses (if any) incidental to such change; provided that this clause shall not apply in the case of offensive industries, which must, under the provisions of the scheme, be removed.
