Section 19 in Uttarakhand Flood Plain Zoning Act, 2012
19. Compensation not admissible.
(1)No compensation shall be awarded -(a)if and in so far as the land is subject to substantially similar restriction in force under some other law in force on the date on which the restrictions were imposed by or under this Act; or(b)if compensation in respect of the same restrictions imposed by or under this Act or substantially similar restrictions in force under some other law has already been paid in respect of the land to the claimant or any predecessor in interest of the claim; or(c)for removal of any encroachment.(2)If any person has unauthorized undertaken any activity, then any increase in the land value from such activity shall not be taken into account in estimating the value of land.
