Section 39(3) in The Orissa Industrial Infrastructure Development Corporation Act, 1980
(3)While exercising the power conferred by Sub-section (1) the Board or the authorised person shall cause as little damage as possible to property ; and compensation for any damage sustained by them in consequence of the exercise of such power as aforesaid shall be paid to all persons interested by the Corporation, or in the case of the authorised persons, by the State Government.
