Section 93 in West Bengal Town and Country (Planning and Development) Act, 1979
93. Exclusion or limitation of damage in certain cases.
(1)No amount shall be payable in respect of any property of private right of any sort which is alleged to be injuriously affected by reason of any provisions contained in the development scheme, if under any other law for the time being in force applicable to the area for which such scheme is made, no amount is payable for such injurious affection.(2)Property or a private right of any sort shall not be deemed to be injuriously affected by reason of any provision contained in a development scheme, which with a view to securing the amenity of the area included in such scheme or any part thereof, imposes any conditions and restrictions in regard to any of the matters specified in clause (b) of section 59.
