Section 334(4) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(4)In making such entry or in executing such work, as little damage as can be, shall be done to the property of the owner of the adjoining premises, and the owner or occupier of the premises for the benefit of which the work is done, shall -(i)cause the work to be executed with the least practicable delay; and(ii)pay compensation to any person who sustains damage by the execution of such work.If there is any dispute as regards the amount of compensation to be paid, such amount shall be determined by the Chief Officer.
