Section 10(2) in Haryana Municipal (Sanitation and Public Health) Bye-laws, 1976
(2)The Committee or Executive Officer may in his direction give compensation to any person who sustains substantial loss by the destruction of any property under this bye-law but, except as allowed by the Committee or Executive Officer, as the case may be, no claim for compensation shall lie for any loss or damage caused by the exercise of the powers specified herein.
