Section 394 in Gauhati Municipal Corporation Act, 1971
394. General power to pay compensation.
- In any case not otherwise expressly provided for in this Act or in any rule or bye-law made thereunder, the Commissioner, with the previous approval of the Standing Committee, may pay compensation to any person who sustains damage by reason of the exercise of any of the power vested by this Act or any rule or bye-law in the Commissioner or in any municipal employee.
