Section 21 in Chhattisgarh State Rajmarg Adhiniyam, 2003
21. Matters to be considered in determining compensation.
(1)In determining the amount of compensation for extinguishment of right or interest, the Collector shall take into consideration the damage sustained due to :-(a)the fixation of control line under Section 12;(b)the imposition of restrictions under Section 14;(c)the setting back of any building or part thereof under Section 17;(d)the regulation or diversion of any right of access to a highway under Section 18.(2)Notwithstanding anything contained in sub-section (1), no compensation shall be claimed or awarded if the land is subject substantially to similar restrictions under some other law, for the time being in force as are imposed under this Act.(3)No compensation shall be awarded for extinguishment of any right or interest in land to any person, if compensation in respect of the same restrictions as are imposed under this Act, has already been paid under any other law in respect of the land, to the claimant or to predecessor in interest of the claimant.
