Section 38(4) in Arunachal Pradesh Urban and Country Planning Act, 2007
(4)If any person -(i)who has suffered damage in consequence of the compliance with the notice, by the depreciation of any interest in the land to which he is entitled to or by being disturbed in his enjoyment of the land or(ii)who has carried out any works in compliance with the notice claims from the Local Planning Authority, within the time and in the manner prescribed compensation in respect of that damage or of any expenses reasonably incurred Levy of development charge by him for complying with the notice the provisions of sub-sections (3) to (5) of section 33 shall apply with such modifications as may be necessary.
