Section 54A(7) in The Jaipur Development Authority Act, 1982
(7)Where in a matter pending on the first day of August, 1987, the amount of compensation payable under the provisions of of this Act, as it stood before the first day of August, 1987, is higher that that payable under the Land Acquisition Act, the owner of the land and the persons interested therein shall be entitled to claim the higher amount].
