25. Amount payable for damage, loss or injury.—
(1) Where the metro railway administration
exercises any power conferred on it by or under this Act and in consequence thereof any damage, loss or
injury is sustained by any person interested in any land, building, street, road or passage, the metro
railway administration shall be liable to pay to such person for such damage, loss or injury such amount
as may be determined by the competent authority.
(2) If the amount determined by the competent authority under sub-section
(1) is not acceptable to
either of the parties, the amount payable shall, 1[on an appeal preferred by either of the parties, within
sixty days from the date of the order of the competent authority, to the appellate authority, be determined
by an order of the appellate authority].
(3) The competent authority or the 2[appellate authority] while determining the amount under
sub-section
(1) or sub-section
(2), as the case may be, shall have due regard to the damage, loss or injury
sustained by any person interested in the land, building, street, road or passage by reason of—
(i) the removal of trees or standing crops, if any;
(ii) the temporary severance of the land, building, street, road or passage;
(iii) any injury to any other property whether movable or immovable.
1. Subs. by Act 41 of 1982, s. 14, for certain words (w.e.f. 15-5-1983).
2. Subs. by s. 2, ibid., for “arbitrator” (w.e.f. 15-5-1983).
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(4) The procedure and the manner of deposit and payment of the amount payable for acquiring any
land, building, street, road or passage or any right of user in or any right in the nature of easement on any
land, building, street, road or passage shall be followed in the case of the procedure and the manner of
deposit and payment of the amount determined by the competent authority or the appellate authority
under this section.]
