Section 251(2) in The Calcutta 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.
