Section 8 in Uttar Pradesh Roadside Land Control Act, 1945
8. Compensation.
(1)No person shall be entitled to claim compensation under this or any other Act for any injury, damage or loss caused or alleged to have been caused by an order-(a)refusing permission to make or extend an excavation, or granting such permission but imposing conditions on the grant, or(b)refusing permission to lay-out a means of access to a road, or granting such permission but imposing conditions on the grant., or(c)granting permission to erect or re-erect a building but imposing conditions on the grant.(2)When an order has been made refusing permission to erect or re-erect a building any person who has exercised the right of appeal given by Sub-section (1) of Section 7 may, within three months of the date of the order of the State Government make to the State Government a claim for compensation on the ground that his interest in the land concerned is injuriously affected by the said order.(3)On receipt of a claim under Sub-section (2), the State Government shall either proceed to acquire the land concerned under the Land Acquisition Act, 1894, or transfer the claim for disposal to an officer, exercising the powers of a Collector under the said Act:(4)Nothing is this section shall be deemed to preclude the settlement of a claim by mutual agreement.
