Section 160 in The Rajasthan District Boards Act, 1954
160. Payment of compensation from District Fund.
- A Board may make compensation out of its fund to any person sustaining any damage by reason of the exercise of any of the powers vested in it, its officers or its servants under this or any other enactment, or vested in the State Government or the Director of Local Bodies or the District Magistrate under section 171, shall make such compensation where the person sustaining the damage was not himself in default in the matter in respect of which the power was exercised.
