37. Mode of recovery of compensation for injury caused by unlawful assembly
The Chief City Magistrate may, with the sanction and subject to the orders of the Government which may have been issued in this behalf, and after such enquiry as he thinks necessary(a)determine the amount of compensation which, in his opinion becomes payable to any person or persons in respect of any loss or damage caused to any property by any act connected with the common object of the unlawful assembly or in respect of death or grevious hurt caused to any person or persons by such act; and(b)require the Municipal Commissioner to recover such amounts by an addition to the general tax which shall be imposed and levied in those municipal wards or sub-wards or sections.(2)Exemption from payment of compensation :-On the recommendation of the Chief City Magistrate the Government may, by order, exempt any person or persons from the payment, of a portion of such compensation.(3)No compensation shall be awarded under this section unless a claim therefor is made within one month from the date of the loss or damage or death or grievous hurt and unless the Chief City Magistrate is satisfied that the person claiming or where such claim is in respect of the death of any person, that person also had been free from blame in connection with the occurrences which led to the aforesaid loss, damage, death or grievous hurt.(4)No suit shall be instituted in any Civil Court in respect of any loss/damage for which compensation has been awarded under this section.
