Section 114A(11) in The West Bengal Panchayat Act, 1973
(11)If any person -(a)who has suffered damage in consequence of the compliance with the notice, by the depreciation of any interest in the land to which he is entitled or by being disturbed in his enjoyment of the land, or(b)who has carried out any work in compliance of the notice,claims from the Panchayat Samiti [or the authority, person or persons empowered under sub-section (1)] [Words, figure and brackets inserted by W.B. Act 18 of 1994.] within the time and in the manner prescribed, for an amount in respect of that damage of of any expenses reasonably incurred by him for complying with the notice, the claim shall he disposed of by the Panchayat Samiti [or the authority, person or person empowered under sub-section (1)] [Words, figure and brackets inserted by W.B. Act 18 of 1994.] in the manner as prescribed.
