- In assessing damages for unauthorized use and occupation of any Government land, the Revenue Officer shall take into consideration the following matters:-(1)The purpose and the period for which the Government land was under unauthorized occupation.(2)The nature, size and standard of the accommodation in such land or premises.(3)Rent that would have been realized if the lands had been let out to a private person for the period of unauthorized occupation.(4)Any damage done to the lands or premises during the period of unauthorized occupation.(5)Any other relevant matter for the purpose of assessing the damages.
