Section 251(2) in Kolkata Municipal Corporation Act, 1980
(2)Whenever the Municipal Commissioner, in exercise of the powers under this section, lays a main in, over or on any land not forming part of a street, or inspects, repairs, alters, renews or removes a main so laid in, over or on any such land, he shall pay compensation to every person-interested in that land for any damage done thereto, or injurious affection of that land by reason of the laying, inspection, repair, alteration, renewal or removal of the main.
