- Any person whose property is injuriously affected by any refusal [XXX] ['Of the municipal council' were omitted by Madras Act II of 1930.] to grant the permission applied for under section 17 or by the making of a town-planning scheme shall, if he makes a claim for the purpose within the time (if any) limited by the scheme, not being less than three months after the date of publication of a notification by the [State Government] [Throughout the Act, the words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order, 1937, and the word 'State' was substituted for 'Provincial' by the Adaptation Order, 1950.] sanctioning the scheme under section 14, be entitled to obtain compensation in respect thereof from the municipal council.
