Section 10 in The Gandhidham (Development and Control on Erection of Buildings) Act, 1957
10. Bar of compensation.
- No compensation shall be claimed by any person for damage or loss sustained or alleged to have been sustained by him in consequence of-(a)any order made by the Authority under sub-section (2) of section 8 or subsection (3) of section 9; ors(b)anything which is in good faith done or intended to be done under this Act.
