- The [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may make compensation out of the municipal fund to any person sustaining any damage by reason of the exercise of any of the powers vested in the [Municipality] [Substituted by U.P. Act No. 12 of 1994.], its officers or servants under this or any other enactment or vested in the [State Government] [Substituted by ALO 1950.], the [Prescribed Authority] [Substituted by U.P. Act No. 7 of 1949.] or the District Magistrate under Section 34 and shall make such compensation where the person sustaining the damages was not himself in default in the manner in respect of which the power was exercised.
