Section 34(3) in The Goa Information Technology Development Act, 2007
(3)While exercising the power conferred by sub-section (1), the Corporation or the authorized person shall cause as little damage as possible to property. 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, as the case may be, by the Corporation, or in the case of the authorized person, by the State Government.
