Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 389] [Entire Act] State of Maharashtra - Subsection Section 389(2) in The Maharashtra Municipal Corporations Act, 1949 (2)if in the exercise of the powers under section 191 damage is caused by an act of an Officer of the [State] Government compensation shall be payable by the [State] Government.
