Section 38 in Chhattisgarh State Rajmarg Adhiniyam, 2003
38. No compensation for unauthorised erection.
- If any person has unauthorisedly erected, re-erected, added or altered any building on any land, which is required for the purpose of a highway, then any appreciation in the utility of the land from such erection, re-erection, addition or alteration shall not be taken into account for determining the amount of compensation under Section 22.
