Section 383 in The Chhattisgarh Municipal Corporation Act, 1956
383. General power of Commissioner to pay compensation.
- In any case not otherwise expressly provided for in this Act, or in any rule or bye-law made thereunder the Commissioner may, with the previous approval of the Mayor-in-Council, pay compensation to any person who sustains damage by reason of the exercise of any of the powers vested by this Act or by any such rule or bye-law in the Commissioner, or in any municipal officer or servant.
