Section 567 in The Calcutta Municipal Corporation Act, 1980
567. General power of Corporation to pay compensation. -
In any case not otherwise expressly provided for in this Act or the rules or the regulations made thereunder, the Municipal Commissioner with the prior approval of the Mayor-in-Council may pay compensation to any person who sustains damage by reason of the exercise of any power under this Act or the rules or the regulations made thereunder by any municipal authority or any officer or other employee of the Corporation.
