Section 51A in Puducherry Town and Country Planning Act, 1969
51A. Compensation for damage suffered in consequence of delay in making award.
(1)Where the Collector has not made an award under section 11 of the Land Acquisition Act, 1894 (Central Act 1 of 1894), in respect of any land within a period of three years from the date of the publication of the declaration under section 6 of that Act or the issue of notification under section 33, as the case may be, the owner of the land shall, unless he has been responsible for the delay to a material extent, be entitled to receive compensation for the damage suffered by him in consequence of the delay.(2)the provisions of Part-Ill of the Land Acquisition Act, 1894 (Central Act 1 of 1894), shall apply, so far as may be, to the determination of the compensation payable under this section] [Substituted vided Act No. 10 of 1981 section 2, w.e.f 08.10.1981 vide Notification published in Extra-Ordinary Gazette No.99 dated 20.10.1981.].
