Section 41(3) in The Gujarat Slum Areas (Improvement, Clearance and Redevelopment) Act, 1973
(3)The person so authorised shall, in exercising any power conferred by this section, do as little damage as may be, and compensation shall be payable by the State Government to the owner or occupier of such land or to both for any such damage, whether permanent or temporary, in accordance with such rules as may be made in this behalf.
