Section 56(2) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989
(2)where the Board in exercise of the power under this section, lays a sewer or construct a sewerage treatment works in, over or on any land not formatting part of a street or land referred to in clause (a) of sub-section (1) or inspects, repairs, alters, renews or removes such work so laid in, over or on any such land, it shall pay compensation to every person interested in that land for any damage done to or injurious affect of that land, by the reason of such works inspection, repairs, alters, renewal or removal thereof.
