Section 17 in Tamil Nadu Nuclear Installations (Regulation of Buildings and Use of Land) Act, 1978
17. Bar of compensation.
- No compensation shall be claimed by any person for any damage or loss sustained by him in consequence of -(a)the refusal to grant any licence or permission by the nuclear installation local authority; or(b)any condition subject to which any such licence or permission is granted; or(c)any direction issued under section 14; of(d)any order passed by the District Collector under section 15 or by the Government under section 16; or(e)the operation of any of the provisions of this Act or the rules made thereunder.
