Section 245(3) in Gauhati Municipal Corporation Act, 1971
(3)In placing or carrying a pipe or drain 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 pipe or drain to be placed or carried with the least practicable delay;(b)Fill in, re0instate and make good at his own cost and with the least practicable delay, any land opened, broken up or removed for the purpose of placing or carrying such pipe or drain; and(c)Pay such compensation as may be assessed by the Commissioner, to the owner of the immovable property and to any other person who sustains damage by reason of the placing or carrying of such pipe or drain.
