Section 9(3) in The Durgapur (Development And Control Of Building Operations) Act, 1958
(3)While exercising any power conferred upon the Authority or any other person or officer under sub-section (1), the Authority or such person or officer, as the case may be, shall cause as little damage as possible to property, and full compensation to all persons interested for any damage sustained by them in consequence of the exercise of such power as aforesaid shall be paid-(i)in the case of exercise of those powers by the Authority or any person or officer under the employment of the Authority,-by the Authority, and(ii)in the case of exercise of those powers by any person or officer not under the employment of the Authority,-by the State Government.
