404. Powers of officers acting for or in default of [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.].
- When the Magistrate of the district or person appointed by the State Government lawfully takes action on behalf or in default of a [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] under this Act, he shall have all such powers as are necessary for the purpose and shall be entitled to the same protection under this Act as the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] or its officers or servants whose power he is exercising and compensation shall recoverable from the Municipal Fund by any person suffering damage from the exercise of such powers to the same extent as if the action has been taken by such [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] or its officers or servants.
