(3)[ Compensation in respect of acquisition under sub-section (2) shall be paid in accordance with section 21 and in determining such compensation regard shall be had to the cost of production of such mineral, concentrate or other material and such other factors as may be relevant, but no account shall be taken of the value of uranium in its natural state contained therein.] [Inserted by Act 59 of 1986, Section 2 (w.e.f. 21.9.1986). ]
