Section 9(2) in The M.P. Regulation of Uses of Land Act, 1948
(2)When an order has been made refusing permission to erect or re-erect a building, any person who has exercised the right of appeal given by sub-section (1) of Section 8, may within three months of the date of the order of the Collector make to the Collector a claim for compensation on the ground that his interest in the land concerned is injuriously affected by the said order:Provided that no claim for compensation may be made under this sub-section in respect of any land situated in a controlled area adjoining a road which has been constructed after commencement of this Act or which was not at the commencement of this Act a road within the meaning of clause (6) of Section 2.
