Section 274(3) in Rajasthan Municipalities Act, 2009
(3)When in pursuance of any notice under sub-Section (2) any building has been pulled down, the Municipality shall, unless it has been erected contrary to any provisions of this Act or of any bye-laws in force thereunder, pay to such owner or occupier as may have sustained damage thereby reasonable compensation the amount of which shall, in case of dispute,- be ascertained or determined in the manner provided in Section 295.
