(2)Whenever the Chief Officer, in exercise of the powers under this section, lays a main in, over or any land not forming part of a street, or inspects, repairs, alters, renews or removes a main so laid in, over or on any such land, he shall pay compensation to every person interested in that land for any damage done thereto, or injury to that land by reason of the laying, inspection, repair, alteration, renewal or removal of the main.
