183. Compensation for damage sustained through order passed under Section 180.
- Notwithstanding anything contained in Section 125, a person giving notice under Section 178, shall not be entitled to any compensation for damage or loss sustained by reason of an order passed by a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] under Section 180, unless, -(a)the order is passed on some ground other than the proposed work would contravene a bye-law or be prejudicial to the health or safety of the public or any person, or(b)the order contains a direction of the nature specified in clause (b) of sub-section (1) of Section 180, or(c)the order is an order of refusal to sanction the re-erection of a building on the ground that it is unsuitable in plan or design to the locality, or is intended for a purpose unsuitable to the locality, or contravenes a bye-law under sub-head (f) of heading A of Section 298.
