Section 38 in Assam Town and Country Planning Act, 1959
38. No right to compensation.
- A person shall not be entitled to obtain compensation under the foregoing section on account of any building erected on or contract made or other thing done with respect to any land within the area included in a scheme after the date of the notification of the scheme under section 15 :Provided that this provisions shall not apply to any building erected, contract made or other thing done in accordance with the permission granted under sections 13 and 17 of this Act.
