Section 63 in Maharashtra Jeevan Authority Act, 1976
63. General power to pay compensation.
- In any case not otherwise expressly provided for in this Act, [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] may pay reasonable amount as compensation to any person who sustains damage by reason of the exercise of any power vested by or under this Act in [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.].
