Section 28 in Arunachal Pradesh State Road (Regulation and Development) Act, 2015
28. Compensation not admissible for unauthorized action.
(1)If any person has erected, re-erected, added or altered any building on any land which is required for the purpose of State road without prior authorization then any appreciation in the utility of the land from such erection, re-erection, addition or alteration shall not be taken into account in determining the amount of compensation under section 20.(2)No compensation shall be payable for the removal of any encroachment.Chapter - VI Supplemental Provisions to Secure Safety of Traffic and Prevention of Damage to State Roads
