Section 34(2) in Arunachal Pradesh Urban and Country Planning Act, 2007
(2)When permission is revoked or modified by an order as under the last foregoing section, if the owner claims from the Local Planning Authority, within the time and in the manner prescribed compensation for the expenditure incurred in carrying out the works after the grant of permission and in accordance with such permission which has been rendered abortive by the revocation or modification, the Local Planning Authority shall after giving the owner reasonable opportunity of being heard offer such compensation to the owner as it thinks fit.
