Section 29(2) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989
(2)Where the Board, in exercise of the powers under this section, lays a main in, over or on any land not forming part of a street or land referred to in clause (a) of sub- section (1) or inspects, repairs, alters. Renews or removes a main so laid in, over or on any such land, it shall pay a compensation to every person interested in that land for any damage done to or injurious affection of, that land by reason of such laying, inspection, repairs, alteration, renewal or removal of the main.
