Section 9(3) in The Punjab New Capital (Periphery) Control Act, 1952
(3)In computing the compensation to be awarded regard shall not be had to any consideration for advantage to be gained or improvements to be made in any land or building in the controlled area, with reference to their development or intended development in the future or to increase in value as a result of the development of the capital of the State at Chandigarh [as that Capital and State existed immediately before the 1st November, 1966] [Added by Punjab Adaptation of Laws (State and Concurrent Subjects) Order, 1968.].
