Section 19(1) in Uttarakhand Flood Plain Zoning Act, 2012
(1)No compensation shall be awarded -(a)if and in so far as the land is subject to substantially similar restriction in force under some other law in force on the date on which the restrictions were imposed by or under this Act; or(b)if compensation in respect of the same restrictions imposed by or under this Act or substantially similar restrictions in force under some other law has already been paid in respect of the land to the claimant or any predecessor in interest of the claim; or(c)for removal of any encroachment.
