Section 51(2) in Maharashtra Jeevan Authority Act, 1976
(2)If on examination the sewer or cess-pool is found to be in proper condition [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] shall, as soon as possible, reinstate any ground which has been opened by it and determine and pay compensation for the damage caused by it.
