Section 192(3) in Rajasthan Municipalities Act, 2009
(3)Compensation, the amount of which shall in case of dispute be ascertained and determined in the manner provided in Section 295, shall be paid by the Municipality to the owner of any land added to a street under sub-Section (1) or acquired under sub-Section (2) for the value of the said land to the owner of any building for any loss, damage or expense incurred by such owner in consequence of any action taken by the Municipality under either of the said sub-Section; provided that no such compensation shall be payable in cases to which Section 243 applies.
