(1)The compensation payable for the acquisition of any property under section 36 shall be—(a)the price which the requisitioned property would have fetched in the open market if it had remained in the same condition as it was at the time of requisitioning and been sold on the date of acquisition, or(b)twice the price which the requisitioned property would have fetched in the open market if it had been sold on the date of the requisition,whichever is less.
