Section 62 in Karnataka Town and Country Planning Act, 1961
62. Provision for cases in which amount payable to owner exceeds amount due from him.
- If the owner of a original plot is not provided with a plot in the final scheme or if the contribution to be levied from him under section 57 is less than the total amount payable to him under any of the provisions of this Act, the net amount of his loss shall be payable to him by the Planning Authority in cash or in such other way as may be agreed upon by the parties.
