Section 212(2) in The City of Nagpur Corporation Act, 1948
(2)The [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] shall make reasonable compensation to any person who has sustained damage occasioned by the-carrying out of any such operations :Provided that no compensation shall be claimed or paid for inconvenience unavoidably caused.
