Section 168 in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
168. Compensation for damage sustained through order passed under Section 165.
- Notwithstanding anything contained in Section 108, a person giving notice under Section 164 shall not be entitled to any compensation for damage or loss sustained by reason of an order passed by a Kshettra Panchayat under Section 165 unless -(a)the order is passed on some ground other than that the proposed work would contravene a bye-law or be prejudicial to the health or safety of the public or any person; or(b)the order contains a direction of the nature specified in clause (b) of sub-section (1) of Section 165; or(c)the order is an order of refusal to sanction the re-erection of a building on the ground that it is unsuitable in plan or design to the locality or is intended for a purpose unsuitable to the locality, or contravenes a bye-law under sub-head (d) of Heading 'A' of subsection (2) of Section 239.
