Section 75 in The Bihar (Coal Mining) Area Development Authority Act, 1986
75. Exclusion or limitation of compensation in certain cases.
(1)No compensation shall be payable in respect of any property or private right of any sort which is alleged to be injuriously affected by reason of any provision contained in the development scheme, if under any other law for the time being in force applicable to the area for which such scheme is made, no compensation is payable for such injurious effect.(2)Property or a private right of any sort shall not be deemed to be injuriously affected by reason of any provision inserted in a development scheme which with a view to securing the amenity of the area included in such scheme or any part thereof, imposes any condition and restriction in regard to any of the matters specified in clause (b) of section 42.
