Section 396(3) in The Mumbai Municipal Corporation Act, 1888
(3)No claim shall lie against any person for compensation for any damage in good faith and necessarily caused by the exercise of any of the powers conferred by sub-section (1) or by the use of any force reasonably necessary for the effective exercise of such powers:Provided that, force shall not be used for the purpose aforesaid unless when there is reason to believe that an offence is being committed against some provision of this Act or some regulation or by-law or notification made or issued thereunder.]
