Section 16 in Andhra Pradesh (Andhra Area) Town-Planning Act, 1920
16. Intimation of compensation payable to person affected by variation on revocation of scheme.
- If at any time after the day on which a scheme, has come into force such scheme is varied or revoked any person who has incurred expenditure for the purpose of complying with such scheme shall be entitled to receive compensation from the municipal council in so far as, by reason of the variation or revocation of such scheme, such expenditure has ceased to be in any way beneficial to him.
