Section 64 in Guwahati Metropolitan Development Authority Act, 1985
64. No right to Compensation.
- A person shall not be entitled to obtain compensation under the forgoing section on account of any building erected on or contract made or other thing done with respect to any land withing the area included in a scheme under Section 35.Provided that this provision shall not apply of any building erected, contract made or other thing done in accordance with the permission granted under Section 23 and 41 of this Act.
