Section 19(4) in The Gujarat Town Planning and Urban Development Act, 1976
(4)If any person who is affected by such variation has incurred any expenditure in complying with the final development plan as it existed before such variation, such person shall be entitled to receive compensation,-(i)where the variation is made on the proposal of an area development authority, from that authority, and(ii)in any other case, from the State Government , if such expenditure is rendered abortive by reason of the variation of the plan.
