26. Doing minimum damage in certain cases and compensation.
- In the exercise of the powers under the following provisions by the Highway Authority or any officer or servant appointed under section 6 or any other person authorised by or under this Act by the State Government, as little damage as can be shall be done and compensation in the manner prescribed by or under this Act shall be paid to any person who sustains damage in consequence of the exercise of such powers, namely:-(a)the imposition of restrictions under section 9;(b)the setting back of any building or part thereof under section 12;(c)the regulation or diversion of right of access to a highway under section 13;(d)the entry, survey, measurement and doing of any of the acts on any land under section 14;[* * *] [Clause (e) was deleted by Maharashtra 37 of 1999, Section 3.](f)the closure of any highway or part thereof under section 52.
