Section 19(1) in Arunachal Pradesh State Road (Regulation and Development) Act, 2015
(1)Notwithstanding anything contained in any other law for the time being in force no person shall be entitled to claim any compensation for any injury, damage or loss caused or alleged to have been caused as a result of :(a)loss of Land or Rent of it in occupation prior declaration of the State Road and falling within the road land width of the category of State Road notified by Government of Arunachal Pradesh under Section (3).(b)the restriction imposed against the erection or re-erection of a building or the making or extending of any excavation or tile laying out of any means of access on or across land lying in between the control line and the middle of a State road under Section 14 or Section 15.(c)the regulation or diversion of the existing rights of access under section 18 across lands lying with the Control line and the State road boundary; and(d)the refusal of permission for the laying out of new means of access to a limited access State road under Section 17(3).
