Section 24(2) in Telangana Infectious Diseases Act, 1950
(2)The owner or lessee of such building or place shall be entitled to compensation for any damage or expenses incurred and to a reasonable rent for the period during which it has been occupied or used, for any of the purposes referred to in sub-section (1). Such compensation and rent shall be fixed by the [Collector] [Substituted for 'Awal Talukdar' (First Talukdar) by the A.P.A.O. 1957.].
