Section 9(1) in The M.P. Regulation of Uses of Land Act, 1948
(1)No person shall be entitled to claim compensation except as expressly provided under this Act, for any injury, damage or loss caused or alleged to have been caused by an order-(a)refusing permission to make or extend an excavation, or granting such permission but imposing condition on the grant, or(b)refusing permission to lay out a means of access to a road, or granting such permission but imposing conditions on the grant, or(c)granting permission to erect or re-erect a building but imposing conditions on the grant.
