(1)Compensation shall be paid buy the Municipality to the owner of any buildings or land acquired for a public street under the provision s of sections 306, 308 and 309 for any loss, which such owner may, sustain in consequences of his building or land being so acquired and for any expense incurred by such owner in consequence of any order made by the Municipality.(2)If in consequence of any order to set forward a building the owner of such building sustains may loss or damage, compensation shall be paid to him by the Municipality for such loss or damage.(3)If the additional land, which will be included in the premises of any person required or permitted under sub-section (2), to set forward the building belongs to the Municipality, the order or permission of the Municipality to set forward the building, shall be a sufficient conveyance to the said owner of the said land, and the price to be paid to be Municipality by the owner for such additional land and the other terms and conditions of the conveyance shall be set forth in the order or permission.(4)If, when the Municipality requires any building to be set for award, the owner of the building is dissatisfied with the price, fixed to be paid to Municipality or with any of the terms or conditions of conveyance, the Chief Officer of the Municipality shall, upon the application of the owner at any time within fifteen days after the said terms and conditions are communicated to him, refer the case for the determination for the court of the Principal Judge of the district having jurisdiction, whose decision thereon shall be final.
