Section 31(6) in The Delhi Development Authority Act, 1957
(6)No compensation shall be claimable by any person for any damage which he may sustain in consequence of the removal of any development under section 30 or the discontinuance of the development under this section.[***] [Sub-section (7) omitted by Act 38 of 1984, section 5 (w.e.f. 24-2-1986)]
