Section 93(1) in West Bengal Town and Country (Planning and Development) Act, 1979
(1)No amount shall be payable in respect of any property of private right of any sort which is alleged to be injuriously affected by reason of any provisions contained in the development scheme, if under any other law for the time being in force applicable to the area for which such scheme is made, no amount is payable for such injurious affection.
