Section 184(2) in Haryana Municipal Corporation Act, 1994
(2)Where the Commissioner, in exercise of the powers under this section lays a main, in, over or on any land not forming Part of a street or inspects, repairs, alters, renews or removes a main so laid down in, over or on any such land, he shall pay compensation to every person interested in that land for any damage done to, or injurious affection of that land by reasons of the inspection, laying, repair, alteration, renewal removal or of the main.
