Section 212 in The City of Nagpur Corporation Act, 1948
212. Least practicable nuisance to be caused.
(1)In carrying out the duties imposed on the Corporation by clauses (b), (c), (i) and (l) of section 57, or exercising the powers conferred upon it by sections 170, 171, 172, 173, 191, 193 and 194, the Corporation shall not cause any nuisance which in the circumstances of the case can reasonably be avoided.(2)The [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] shall make reasonable compensation to any person who has sustained damage occasioned by the-carrying out of any such operations :Provided that no compensation shall be claimed or paid for inconvenience unavoidably caused.
