Section 20 in Arunachal Pradesh State Road (Regulation and Development) Act, 2015
20. Determination of compensation.
(1)When a claim is transferred for disposal under Section 20(2) to an officer exercising the powers of a Collector under Section 29 "The Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013" or any relevant Act for the time being in force at that time, such officer shall make an award determining the amount of compensation payable to the claimant.(2)No compensation shall be awarded under Section 19(2)(a) and Section 19(2)(b) unless ;(a)the Claimant Satisfies the officer making the award that the Structure set backed/demolished were Constructed prior to declaration State Road assets under Section 14(2).(b)the Claimant Satisfies the officer making the award that the fruit bearing trees/ horticulture gardens were developed prior to the declaration State Road assets under Section 3.(c)the Claimant Satisfies that no sufficient time for harvesting of Standing agricultural Crops were provided by State road authority by making loss of Crops to the owner of agricultural land.
