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State of Punjab - Section

Section 550 in The Punjab Municipal Act, 1999

550. General Power of Municipality to pay compensation.

- In any case not otherwise expressly provided for in this Act or the rules or the regulations made thereunder, the Chief Officer of the Municipality, with the previous approval of the Municipality, may pay compensation to any person, who sustains damage by reason of the exercise of any of the powers vested by this Act or the rules or the regulations made thereunder, in the Chief Officer or in any municipal officer or employee.