Section 379(3) in Chennai City Municipal Corporation Act, 1919
(3)The commissioner [or such authorized person] [Inserted by section 193(ii) of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).] shall not be bound to make any payment, tender or deposit before entering on any land under sub-section (1), but shall do as little damage as may be. [The Commissioner shall pay compensation] [Substituted for the words 'and shall pay compensation' by section 193(iii) by Act X of 1936.] to the owner or occupier of the land for such entry and for any temporary or permanent damage that may result therefrom.
