Section 19(3) in Arunachal Pradesh State Road (Regulation and Development) Act, 2015
(3)Where compensation is payable under the provisions of Section 19(2), the claimant may, within three months of the date of notice issued by the State road authority under Section 14(2) as the case may be, prefers his claims for compensation direct to the office of the officer exercising the power of the Collector under Section 29 of "The Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013" or any relevant Act in force at the time of acquisition of land for the purpose as amended from time to time.
