Section 69(3) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989
(3)In laying a sewer under this section as little damage as possible shall be done to the immovable property and the owner of the premises shall-(a)Cause the sewer to be laid with least practicable delay;(b)fill in, reinstate and make good at his own cost and with the least practicable delay, any land opened, broken up or removed for the purpose of laying such sewer; and(c)pay compensation to the owner of the immovable property and to any other such person who sustain damage by reason of the laying of such sewer;
