(1)Notwithstanding anything contained in any law for the time being in force, no person shall be entitled to claim any compensation for any injury, damage or loss caused or alleged to have been caused as result of:(a)the restrictions imposed against the erection or re-erection of a building or the making or extending of any excavation or the laying out of any means of access on or across land lying in between the control line and the middle of a highway under sub-section (1) of Section 13 or sub-section (1) of Section 14 ;(b)the regulation or diversion under Section 16 of the existing rights of access across lands lying within the control line and the highway boundary, and(c)the refusal of permission to the laying out of new means of access to a limited access highway under sub-section (3) of Section 15.Provided that compensation shall be payable by the highway authority :(i)where in compliance with the notice served by the highway authority under sub-section (2) of Section 13 a building or part thereof has been set back to the building line of any highway, and(ii)where permission to erect or re-erect a building in the area lying in between the control line and building line of a highway has been finally refused under Sections 14.(2)Where compensation is payable under the proviso to sub- section (1), the claimant may, within three months of the date of notice issued by the highway authority under sub-section (2) of Section 13 or within three months of the date of final refusal of permission under Section 14, as the case may be, make to the Government his claim for compensation.(3)On receipt of the claim under sub-section (2), the State Government shall transfer it for disposal to an officer exercising the powers of a Collector under the land Acquisition Act, 1894.(4)Nothing in this section shall be deemed to preclude the settlement of claim by mutual agreement.
