Section 92 in West Bengal Town and Country (Planning and Development) Act, 1979
92. Damage in respect of property or right injuriously affected by scheme.
-The owner of any property or right which is injuriously affected by the making of a development scheme shall, subject to provisions of section 91, if he makes a claim before the Development Authority within sixty days of the receipt of the notice from such Development Authority, be entitled to obtain an amount in respect thereof from the said Authority or from any person benefited or partly from such Authority and partly from such person as the said Authority may in each case determine.
