Subject to the provisions of section 34, whenever-(a)any damage is caused as a result of the prohibition, removal or modification of an obstruction under section 31 or section 32, or(b)any land or right of property is injuriously affected by any improvement work in respect of which an improvement levy is imposed under this Act,the person by whom any damage or loss is sustained shall not be entitled to claim any compensation for such damage or loss under any other Act, but such person may, not later than six months after the first occurrence of the injury in respect of which the claim is preferred, prefer to the Collector a claim for compensation.
