Section 19(2) in Arunachal Pradesh State Road (Regulation and Development) Act, 2015
(2)Compensation shall be payable by the state road authority if the appeal of the Claimant is approved by State Government for the following ;(a)any existing permanent types structure of dwelling/commercial, wherein compliance with the notice served by the state road authority under Section 14(2), building or part thereof has been set back to the building line of any State road.(b)any standing crops, horticulture fruit bearing trees, commercial plants grown by farmers needed to be removed due to new road construction or extension of existing road land boundaries due to up-gradation, re-alignment for geometric improvement/safety measures of state road.
