Section 20 in Andhra Pradesh (Andhra Area) Town-Planning Act, 1920
20. Right to compensation.
- Any person whose property is injuriously affected by any refusal to grant the permission applied for under section 17 or by the making of a town-planning scheme shall, if he makes a claim for the purpose within the time (if any) limited by the scheme,Not being less than three months after the date of publication of a notification by the ( 1 State Government) sanctioning the scheme under section 14, be entitled to obtain compensation in respect thereof from the municipal council.
