Section 19 in Arunachal Pradesh State Road (Regulation and Development) Act, 2015
19. Compensation.
(1)Notwithstanding anything contained in any other law for the time being in force no person shall be entitled to claim any compensation for any injury, damage or loss caused or alleged to have been caused as a result of :(a)loss of Land or Rent of it in occupation prior declaration of the State Road and falling within the road land width of the category of State Road notified by Government of Arunachal Pradesh under Section (3).(b)the restriction imposed against the erection or re-erection of a building or the making or extending of any excavation or tile laying out of any means of access on or across land lying in between the control line and the middle of a State road under Section 14 or Section 15.(c)the regulation or diversion of the existing rights of access under section 18 across lands lying with the Control line and the State road boundary; and(d)the refusal of permission for the laying out of new means of access to a limited access State road under Section 17(3).(2)Compensation shall be payable by the state road authority if the appeal of the Claimant is approved by State Government for the following ;(a)any existing permanent types structure of dwelling/commercial, wherein compliance with the notice served by the state road authority under Section 14(2), building or part thereof has been set back to the building line of any State road.(b)any standing crops, horticulture fruit bearing trees, commercial plants grown by farmers needed to be removed due to new road construction or extension of existing road land boundaries due to up-gradation, re-alignment for geometric improvement/safety measures of state road.(3)Where compensation is payable under the provisions of Section 19(2), the claimant may, within three months of the date of notice issued by the State road authority under Section 14(2) as the case may be, prefers his claims for compensation direct to the office of the officer exercising the power of the Collector under Section 29 of "The Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013" or any relevant Act in force at the time of acquisition of land for the purpose as amended from time to time.(4)Nothing in this Section shall be deemed to preclude the settlement of a claim by mutual agreement in public interest.
