Section 6(2) in Kerala Highway Protection Act, 1999
(2)The highway authority or the officer or the agency referred to in sub-section (1) shall in exercise of any power conferred by that sub-section do as little damage as may be possible and compensation for such damage, if any, shall be payable by the highway authority to the owner or occupier of such premises or both and in case of any dispute as to the sufficiency of the amount of compensation, the dispute shall be referred to the Collector of the concerned district and the Collector will take a decision thereon within thirty days.
