Section 21(1) in Chhattisgarh State Rajmarg Adhiniyam, 2003
(1)In determining the amount of compensation for extinguishment of right or interest, the Collector shall take into consideration the damage sustained due to :-(a)the fixation of control line under Section 12;(b)the imposition of restrictions under Section 14;(c)the setting back of any building or part thereof under Section 17;(d)the regulation or diversion of any right of access to a highway under Section 18.
