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State of Madhya Pradesh - Section

Section 39 in The M.P. Rajmarg Adhiniyam, 2004

39. No compensation for unauthorised erections.

- 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 in determining the amount of compensation under Section 22.