Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 287] [Entire Act]

State of Chattisgarh - Subsection

Section 287(2) in The Chhattisgarh Municipalities Act, 1961

(2)No person shall be liable to pay compensation for any act done by him in good faith under sub-section (1) but the State Government may direct that such compensation as it may decide to be reasonable shall be paid from the Municipal fund.