65. Providing compensation to the persons suffering from the conduct of the resident or persons having interest in land.
- 1. In such area, in relation to which proclamation notified under preceding section is given effect, if any death or grievous hurt or loss or damage to property has taken place as a result of the misbehaviour or due to the misbehaviour of the residents or any class of society of the area, it shall be lawful for the resident of the area, who claims to have suffered from such misbehaviour, to apply for compensation, within one month of the date of such damage, or within a period less than that as decided, to the District Magistrate or Sub-Divisional Magistrate, under whose jurisdiction such area is situated.(2)Thereafter, it shall be lawful for the District Magistrate after conducting enquiry as required, with the permission of the Government, to take the following actions, whether under preceding sections additional police has been deputed or not in such area:(a)Shall declare the name of persons who have suffered due to such behaviour or as a result thereof,(b)Shall determine the amount of compensation to be paid to such persons and the manner of distribution among them.(c)Shall, different from the application determine the proportion to be paid by such residents of that area, who have not been granted remission from the responsibility of payment under the next succeeding sub-section.Provided, that the District Magistrate/Sub-Divisional Magistrate shall not make any announcements or shall not determine under their sub-section, till he comes to the opinion that the above damage has been caused due to riot or unlawful assembly in such area and the person who has suffered damage has been absolved of the incident as a result of which, such a damage has been caused.(3)It shall be lawful for the Government to issue order to exempt any person or class or society of such resident from the responsibility of paying any part of such compensation.(4)Subject to the revision by the commissioner of the Division or the Government, every declaration or assessment made or order issued under sub-section (2) except the aforesaid, shall be final.(5)No civil suit, in relation to the compensation adjusted under this section for any of the damage, shall be liable to be maintained.(6)Explanation. - The word "Resident" shall have the same meaning as defined in the preceding section.
