Section 11(2) in The M.P. Regulation of Uses of Land Act, 1948
(2)The amount of compensation awarded under sub-section (I) shall in no case exceed-(a)the amount that would have been payable if the land had been acquired under Section 10, or(b)the difference between the market value of the land in its existing conditions having regard to the restrictions actually imposed upon its use and development by the order refusing permission to erect or re-erect a building thereon, and its market value immediately before the publication under sub-section (2) of Section 3 of the notification in pursuance of which the area in which it is situated was declared to be a controlled area,and no compensation shall be awarded under sub-section (1)-(i)unless the claimant satisfies the officer making the award that proposals for the development of the land which at the date of the application under sub-section (1) of Section 7 are immediately practicable, or would have beer, so, if this Act had not been passed, are prevented or injuriously affected by the restrictions imposed under this Act, or(ii)if and in so far as the land is subject to substantially similar restrictions in force under some other enactment which were so in force at the date when the restrictions were imposed under this Act, or(iii)if compensation in respect of the same restrictions in force under this Act or of substantially similar restrictions in force under some other enactment has already been paid in respect of the land to the claimant or to any predecessor in-interest of the claimant.
