52. [***] [The words 'Chief Presidency Magistrate or' were deleted by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] District Magistrate to award or apportion compensation.
(1)It shall be lawful for [the District Magistrate] [These words were substituted for the words 'The Chief Presidency Magistrate or the District Magistrate, as the case may be' by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] [with the previous sanction of the [State Government] [These words were inserted, by Bombay 8 of 1958, section 3 Schedule.]] to award or apportion all or any moneys recovered as compensation amount under sub-sections (3) to (8) of section 51 to any person or among all or any persons whom he considers entitled to compensation in respect of the loss or damage or death or grievous hurt aforesaid.(2)No compensation shall be awarded under this section except upon a claim made within 45 days from the date of the notification issued by the State Government under sub-section (1) of section 51 and unless [the District Magistrate] [These words were substituted for the words 'The Chief Presidency Magistrate or the District Magistrate, as the case may be' by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.], is satisfied that the person claiming compensation or where such claim is made in respect of the death of any person, that the person also has himself been free, from blame in connection with the occurrences which led to the loss, damage, death or grievous hurt as aforesaid.(3)The compensation payable to any person under section 51 in respect of death or grievous hurt shall not in any way be capable of being assigned or charged or be liable to attachment or to pass to any person other than the person entitled to it by operation of law, nor shall any claim be set off against the same.(4)Every direction and order made by [the District Magistrate] [These words were substituted for the words 'The Chief Presidency Magistrate or the District Magistrate, as the case may be' by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.], as the case may be, under this or the preceding section shall be subject to revision by the State Government but save as aforesaid, shall be final.(5)No civil suit shall be maintainable in respect of any loss or injury for which compensation has been granted under this section.
