Section 49(2) in The Gujarat Town Planning and Urban Development Act, 1976
(2)No person shall be entitled to compensation in respect of any damage, loss or injury resulting from any action taken by the appropriate authority under the sub-section (1) of Section 70 except in respect of a building or work begun or contract entered into before the date on which a declaration of intention to make a scheme is published under Section 41 or the publication of the draft scheme under sub-section (1) of Section 42:Provided that where any person is entitled to any compensation in respect of any building or work under this sub-section, he shall be so entitled only in so far as such building or work has proceeded at the time of the declaration of intention or publication, as the case may be, and subject to the conditions of any agreement entered into between such person and the appropriate authority.
