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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Andhra Pradesh - Subsection

Section 75(1) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016

(1)No compensation shall be payable in respect of any property or private right which is alleged to be injuriously affected by reason of provision contained in the Town Planning 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 affection.