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[Cites 0, Cited by 1] [Section 22] [Entire Act]

State of Telangana - Subsection

Section 22(1) in Telangana Town-Planning Act, 1920

(1)Where property is alleged to be injuriously affected by reason of any provisions contained in a town-planning scheme, no compensation shall be paid in respect thereof, if or in so far as the provisions are such as would have been enforceable without compensation under any law, rule or bye-law at the time in force.