Section 89(4) in Punjab Regional and Town Planning and Development Act, 1995
(4)If any person, -(i)who has suffered damage in consequence of the compliance with the notice, by the depreciation of any interest in the land to which he is entitled or by being disturbed in this enjoyment of the land; or(ii)who has carried out any works in compliance with the notice, claims from the Competent Authority, within the time and in such a manner as may be prescribed compensation in respect of the damage, or, any expenses reasonably incurred by him for complying with the notice, the previsions of sub-sections (3) and (4) of section 85 shall apply with such modifications as may be necessary.
