Section 8(2) in The Himachal Pradesh Roadside Land Control Act, 1968
(2)When an order has been made refusing permission to erect or re-erect 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 Financial Commissioner, make to the Financial Commissioner a claim for compensation on the ground that his interest in the land concerned is injuriously affected by the said order.
