Section 51 in Punjab Panchayat Samitis and Zila Parishads Act, 1961
51. Payment of compensation.-
A Panchayat Samiti may pay compensation out of the Samiti Fund to any person sustaining damage or injury by reason of the exercise of any of the powers vested in the Panchayat Samiti or its servants under this Act, when such damage or injury is caused by the negligence of the Panchayat Samiti or its servants and the person sustaining the damage or injury is not himself in default in the matter in respect of which the power is exercised.
