Section 177(2) in Jammu and Kashmir Municipal Corporation Act, 2000
(2)Where the Commissioner in exercise of the powers under this section lays a main in, over, or on any land not forming part of a street or inspects, repairs, alters, renews or removes a main so laid down, in, over or on any such land he shall pay compensation to every person interested in that land for any damage done to, or injurious affection of that land by reasons of the inspection, lying, repair, alteration, renewal or removal of the main.
