Section 226A(1) in The Mumbai Municipal Corporation Act, 1888
(1)In exercise of the powers conferred by the last preceding section, as little damage as possible shall be done, and when the Commissioner has exercised those powers in respect of any property, other than the property vested in or belonging to the Government or any local authority, the Commissioner shall, after giving a reasonable opportunity to the persons concerned of being heard, by order determine the amount payable to them for any damage sustained by them by reason of the exercise of those powers.
