Section 82 in The Gujarat Town Planning and Urban Development Act, 1976
82. Compensation in respect of property or right injuriously affected by scheme.
- The owner of any property or right which is injuriously affected by the making of a town planning scheme shall, if he makes a claim before the Town Planning Officer within the prescribed time, be entitled to be compensated in respect thereof by the appropriate authority or by any person benefited or partly by the appropriate authority and partly by such person as the Town Planning Officer may in each case determine :Provided that the value of such property or rights shall be deemed to be its market value at the date of the declaration of intention to make a scheme or the date of the notification issued by the State Government under sub-section (1) of Section 43 without reference to improvements contemplated in the scheme, as the case may be.
