Section 236(3) in Karnataka Municipal Corporations Act, 1976
(3)In laying a sewer under this section, as little damage as possible shall be done to the immovable property and the owner of the premises shall,-(a)cause the sewer to be laid with the least practicable delay;(b)fill in, reinstate and make good at his own cost and with the least practicable delay, any land opened, broken up or removed for the purpose of laying such sewer; and(c)pay compensation to the owner of the immovable property and to any other person who sustains damage by reason of the laying of such sewer.
