Section 101 in Andhra Pradesh Capital Region Development Authority Act, 2014
101. Exclusion of compensation in certain cases.
(1)No compensation shall be payable in respect of any property or private right which is alleged to be injuriously affected by reason of any provision contained in the Town Planning Scheme, if under any other law for the time being in force applicable to the area for which such scheme is made no compensation is payable for such injurious affection.(2)Any property or private right shall not be deemed to be injuriously affected by reason of any provision inserted in a town planning scheme which imposes any conditions and restrictions in regard to any of the matters related to the construction of buildings such as development control/promotion regulations, zoning regulations or building rules/bye-laws.
