Section 23(2) in Damodar Valley Corporation Act, 1948
(2)Whenever the Corporation discontinues the public use of, or permanently closes, any road or open space, the Corporation shall pay reasonable compensation to every person(a)who was entitled, otherwise than as a licensee, to use such road or open space or part thereof as a means of access, or(b)whose immovable property was receiving air and light on account of such open space or part, and who has suffered damage(i)in any case falling under clause (a) from such discontinuance or closure, and(ii)in any case falling under clause (b) from the use to which the Corporation has put such open space or part.
