Section 19 in The Maharashtra Regional and Town Planning Act, 1966
19. Exclusion of claims of compensation for injurious affection.
- No compensation shall be awarded-(a)if and in so far as any property or any right or interest therein alleged to be injuriously affected by reason of the provisions contained' in any plan or scheme, is subject to substantially similar restrictions in force, under some other law which was in force on the date on which, such injurious affection took place or the restrictions were imposed by this Act;(b)if compensation in respect of such injurious affection or restriction imposed under this Act or substantially similar injurious affection or restriction in force under any other law has already been paid in respect, of the property or any right or interest therein to the claimant or to any predecessor in interest of the claimant.
