Section 9 in The M.P. Regulation of Uses of Land Act, 1948
9. Compensation.
(1)No person shall be entitled to claim compensation except as expressly provided under this Act, for any injury, damage or loss caused or alleged to have been caused by an order-(a)refusing permission to make or extend an excavation, or granting such permission but imposing condition on the grant, or(b)refusing permission to lay out a means of access to a road, or granting such permission but imposing conditions on the grant, or(c)granting permission to erect or re-erect a building but imposing conditions on the grant.(2)When an order has been made refusing permission to erect or re-erect a building, any person who has exercised the right of appeal given by sub-section (1) of Section 8, may within three months of the date of the order of the Collector make to the Collector a claim for compensation on the ground that his interest in the land concerned is injuriously affected by the said order:Provided that no claim for compensation may be made under this sub-section in respect of any land situated in a controlled area adjoining a road which has been constructed after commencement of this Act or which was not at the commencement of this Act a road within the meaning of clause (6) of Section 2.(3)On receipt of a claim under sub-section (2) the Collector shall either proceed to acquire the land concerned under the Land Acquisition Act, 1894 (1 of 1894), err transfer the claim for disposal to an officer exercising the powers of a Collector under the said Act :Provided that in case the Collector decides to acquire the land, the claimant shall be entitled to be repaid by the acquiring authority the amount of expenses which he may have properly incurred in connection with the preparation and submission of his claim for compensation under this section, and in default of agreement such amount shall be determined by the authority deciding the value of the land in the proceedings under the Land Acquisition Act, 1894 (1 of 1894).(4)Nothing in this section shall be deemed to preclude the settlement of a claim by mutual agreement.
