Section 20(2) in Arunachal Pradesh State Road (Regulation and Development) Act, 2015
(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.
