Section 183(4) in The Chhattisgarh Municipalities Act, 1961
(4)The Council shall pay such reasonable compensation to the owner as may be determined in accordance with the provisions of Section 303 for loss which he may sustain in consequence of inclusion of his land in a public street but in assessing such compensation regard shall be had to the benefits accruing to that owner from the development of the land belonging to him and affected by such street.
