Section 86(4) in Andhra Pradesh Capital Region Development Authority Act, 2014
(4)No person shall be entitled to compensation in respect of any damage, loss or injury resulting from all action taken by the Authority under the provisions of this section except in respect of the building or work begun before the date referred to in subsection (1) and only in so far as such building or work has proceeded until that date:Provided that any claim to compensation, which is not barred by this sub-section shall be subject to the condition of any agreement entered into between the claimant and the Authority.
