Section 373(3) in The Chhattisgarh Municipal Corporation Act, 1956
(3)The municipal officer shall not be bound to make any payment, lender or deposit before entering upon any land under sub-section (1), but, shall do as little damage as may be, and the Commissioner shall pay compensation to the owner or occupier of the land for any temporary damage that may be done in consequence of such entry, and shall also pay compensation to the said owner for any permanent damage resulting therefrom.
