Section 30(2) in Jodhpur Development Authority Act, 2009
(2)where permission is revoked or modified by an order made under sub-section (1) and any owner claims within the time and in the manner prescribed, compensation for the expenditure incurred in carrying out the development in accordance with such permission which has been rendered abortive by the revocation or modification, the Authority, shall, after giving the owner reasonable opportunity of being heard by the office; appointed by it in this behalf and after considering his report assess and offer reasonable compensation to the owner.
