Section 106H in Uttarakhand Panchayati Raj Act, 2016
106H. Compensation for damage sustained through order passed.
- Notwithstanding anything contained in this Act, a person giving notice under section 106(d) shall not be entitled to any compensation for damage or loss sustained by reason of an order passed by a Kshettra Panchatyat under section 106(e) unless-(a)the order is passed on some ground other than that the proposed work would contravene a bye-law or be prejudicial to the health or safety of the public or any person; or(b)the order not provide a direction of nature or safety of public or any person as specifed in clause (a); or(c)the order not contains a direction, of the nature specified in clause (b) of sub-section (1) of section 106(e), or(d)the order is an order of refusal to sanction the re-erection of a building on the ground that it is unsuitable in plan or design to the locality or is intended for a purpose unsuitable to the locality, or contravenes a bye-laws.
