(1)Any person who alleges that damage has been caused to his property by any scheme or works commenced or carried out under this Act may, at any time before the expiry of the three years mentioned in clause (1) of Section 28, prefer to the Commissioners a claim for compensation in respect of such damage actually caused, and of all future damage likely to be caused, to such property by such schemes or works.Compensation to be assessed by the Commissioners. - The Commissioners shall duly consider any such claim; and, if they are satisfied that such damage has been caused or is likely to be caused they shall assess such compensation as to them appears fair and reasonable.If such person agrees to accept the amount so assessed the same shall be paid to him.Reference to Civil Court if amount assessed be not accepted. - If he does not agree to accept such amount, the Commissioners shall make a reference to the Civil Court in the manner in which a Collector is empowered to make a reference by Section 15 of the Land Acquisition Act, 1870 and the provisions of Part III of the said Act shall apply to any reference so made.
