Section 232 in The Chhattisgarh Municipal Corporation Act, 1956
232. Least practicable nuisance to be caused.
(1)In carrying out the duties imposed on the Corporation by clauses (b), (c), (j) and (l) of Section 66 or exercising the powers conferred upon it by Sections 190, 191, 192, 193, 211, 213 and 214, the Corporation shall not cause any nuisance which in the circumstances of the case can reasonably be avoided.(2)The Commissioner shall make reasonable compensation to any person who has sustained damage occasioned by the carrying out of any such operations :Provided that no compensation shall be claimed or paid for inconvenience unavoidably caused.
