Section 53(6) in Kerala Water Supply and Sewerage Act, 1986
(6)The officer so authorised shall in exercise of any power conferred by sub-section (4) do as little damage as may be possible and compensation for such damage shall be payable by the Authority to the owner or occupier of such premises or to both and in the case of any dispute as to the sufficiency of the amount of compensation, the dispute shall be referred to the chairman, whose decision thereon shall be final.
