Section 91 in Andhra Pradesh Capital Region Development Authority Act, 2014
91. Compensation when scheme is varied.
- If at any time after the date on which the scheme has come into force, such scheme is varied, and any person who has incurred any expenditure for the purpose of complying with such scheme shall be entitled to be compensated by the Authority for the expenditure, if such expenditure is rendered abortive by reason of the variation of such scheme.
