Section 65(2) in West Bengal Town and Country (Planning and Development) Act, 1979
(2)No person shall be entitled to any compensation in respect of any damage, loss or injury resulting from any action taken by the Development Authority under sub-section (1) of this section except in respect of a building or work begun or a contract entered into before the date on which the Development Authority published the scheme under sub-section (1) of section 61 or the notification under sub-section (1) of section 62 was published by the State Government and only in so far as such building or work has proceeded at the time of the publication of the scheme :Provided that such claim to compensation in the excepted cases shall be subject to the conditions of any agreement entered into between such person and the concerned Authority.
