Section 147(2) in Tamil Nadu State Housing Board Act, 1961
(2)Whenever the Chairman or a person authorized under sub-section (1) enters into or upon any land in pursuance of that sub-section, he shall, at the time of such entry, pay or tender payment for all necessary damage to be done as aforesaid; and, in case of dispute as to the sufficiency of the amount so paid or tendered, he shall, at once refer the dispute to the Board, whose decision shall be final.
