Section 11(2) in The Coastal Aquaculture Authority Act, 2005
(2)Where the Authority orders removal or demolition of any coastal aquaculture farm under clause (d) of sub- section (1), the workers of the said farm shall be paid such compensation as may be settled between the workers and the management through an authority consisting of one person only to be appointed by the Authority and such authority may exercise such powers of a District Magistrate for such purpose, as may be prescribed.
