419. Compensation to be paid in certain cases of setting back or setting forward of building etc.
(1)A compensation shall be paid by the municipality to the owner of any building or land acquired for a public street under the provisions of section 414, section 415, section 417, or section 418 for any loss which such owner may sustain in consequence 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 under section 416 to set forward a building, the owner of such building sustains any 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 such 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 the municipality by the said owner of 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 forward, the owner of the building is dissatisfied with the price fixed to be paid to the municipality or with any of the terms or conditions of conveyance, the Municipal Commissioner or the Executive Officer 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 to the court of the District Judge having jurisdiction for determination of the price, and the decision of the said court thereon shall be final.Obstruction on Streets
