Section 17 in The United Provinces Fire Service Act, 1944
17. Power of State Government to make compensation. -
If a fire is caused by any reason other than those specified in Section 16 of the Act, the [State Government] [Substituted by the A.O. 1950 for (Provincial Govt.).] may at its discretion, make compensation out of the [State] [Substituted by the ibid for (Provincial).] revenues to any person suffering any damage to property on account of any action taken under clauses (c) and (c) of Section 15 of this Act.
