Section 72 in Kerala District Administration Act, 1979
72. Powers of officers acting for, or in default of, district council and liability of its Fund.
- the Government or any other person lawfully taking action on behalf or in default of a district council under this Act shall have such powers as in necessary for the purpose and shall be entitled to the same protection under this Act as the district council or its employees whose powers are exercised ; and compensation shall be recoverable from the district council's Fund by any person suffering damage from the exercise of such powers to the same extent, as if the action had been taken by the district council or its employees.
