Section 47(2) in Chhattisgarh State Rajmarg Adhiniyam, 2003
(2)Reasonable expenses incurred by the owner or occupier complying with the requirement of the notice shall be reimbursed to him, provided the object or obstruction had not been constructed or erected in contravention of any law for the time being in force. Determination of the amount to be reimbursed shall be made by the Highway Authority and its decision in this respect shall be final.
