Section 336 in Gauhati Municipal Corporation Act, 1971
336. Compensation.
(1)No compensation shall be claimable by an owner for any damage, which he may sustain in consequence of the prohibition of unauthorised erection of re-erection of any building.(2)The Corporation shall make reasonable compensation, which shall be assessed by the Commissioner, to the owner for any damage or loss, which he may sustain in consequence of the prohibition of the authorised erection or re-erection of any building or part of a building except in so far as the prohibition is necessary under any rule or bye-law.
