(1)No compensation shall be climbable by any person for any damage or loss which he may sustain in consequence of the refusal of the [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority" ] of sanction to the erection of any building or in respect of any direction issued by it under sub-section (1) of section 181.(2)The [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority" ] shall make compensation to the owner of any building for any actual damage or loss sustained by him in consequence of the prohibition of the re-erection of any building or of its requiring any land belonging to him to be added to the street:Provided that the [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority" ].shall not be liable to make any compensation in respect of the prohibition of the re-erection of any building which for a period of three years or more immediately preceding such refusal has not been in existence or has been unfit for human habitation.
