Section 343 in Tamil Nadu District Municipalities Act, 1920
343. Power of municipality to pay compensation.
- In any case not otherwise expressly provided for in this Act, the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Tamil Nadu District Municipalities (Amendment) Act, 1933 (Tamil Nadu Act XV of 1933).] may, with the approval of the council, pay compensation to any person who sustains damage by reason of the exercise' by any municipal authority, officer or servant of any of the powers vested in them by this Act or any other law, or by any rule, by-law or regulation made under it.
