Section 336(3) in Tamil Nadu District Municipalities Act, 1920
(3)The [executive authority] [These words were substituted for the word 'chairman' by section 17(1) by the Tamil Nadu District Municipalities (Amendment) Act 1933 (Tamil Nadu Act XV of 1933).] shall not be bound to make any payment, tender or deposit before entering on any land under sub-section (1), but as little damage as may be, shall be done and the executive authority shall pay compensation to the owner or occupier of the land for such entry and for any temporary or permanent damage that may result there from.
