Section 189(2) in West Bengal Municipal Corporation Act, 2006
(2)While exercising any of the powers under sub-section (1), as little damage as possible shall be done, and compensation for any damage in course of exercise of any such power shall be paid-(a)by the Corporation, if such damage is done by the Commissioner, or(b)by the State Government, if such damage is done by the person appointed by the State Government under section 190.
