Section 251(2) in The Chhattisgarh Municipal Corporation Act, 1956
(2)No claims for compensation shall lie against any person for any damage which may unavoidably be caused by any such entry or by the use of any force necessary for affecting such entry :Provided that force shall not be used for effecting an entry unless" there is reason to believe that an offence is being committed against some provision of this Act or some rules or bye-laws made thereunder.
