Section 35(4) in Telangana Town-Planning Act, 1920
(4)[In cases falling under clause (b) of section 33, if the market value of any land] [Substituted for 'If the market value of any land' by Madras Act IV of 1934.] or building is specially high by reason of the use thereof in a manner which could be restrained by any court, or is contrary to law or public policy or is detrimental to the health of the inmates of the building or to the public health, the amount of the increased value due to such user shall be disregarded in determining the amount of compensation.
