Section 73 in The Gujarat Town Planning and Urban Development Act, 1976
73. Compensation when scheme varied.
- If at any time after the date on which the scheme has come into force, such scheme is varied, any person who has incurred any expenditure for the purpose of complying with such scheme shall be entitled to be compensated by the appropriate authority for the expenditure, if such expenditure is rendered abortive by reason of the variation of such scheme.
