Section 31(3) in Delhi Ancient and Historical Monuments and Archaeological Sites and Remains Act, 2004
(3)Where any provision of such notification was, immediately before the notification came into force, already in force by virtue of any other Act, no compensation shall be payable by reason of any property being injuriously affected by that provision of the notification if compensation has been paid or could have been claimed, or was not payable, by reason of that property having been injuriously affected by the provision already in force.
