(2)Compensation for loss etc., to lawful occupier of building or place taken possession of or closed by Commissioner of City Police, Hyderabad:- If the lawful occupier of such building or place suffers any substantial loss or injury by the action of the Commissioner of City Police, Hyderabad taken under sub-section (1) of this Section, he shall be entitled to apply to the Commissioner of City Police, Hyderabad within one month from the date of such action to receive reasonable compensation for such loss or injury unless such action has been necessitated by the mode or intended mode of use of such building or place or by the misconduct of persons having access to such building or place.
