Section 191(5) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
(5)Any owner of land who is prevented by the provisions of this section from erecting, re-erecting or altering any building on any land may require the appropriate authority to make compensation for any damage which he may sustain by reason of such prevention, and upon the payment of compensation in respect of any land situated within the regular line of the street such land shall vest in the appropriate authority.
