Section 375 in Jammu and Kashmir Municipal Corporation Act, 2000
375. General power to pay compensation.
- In any case not otherwise provided for in this Act or in any bye-law made thereunder, the Commissioner, with the previous approval of the Corporation, may pay compensation to any person who sustains damage by reasons of the exercise of any of the power vested by this Act or any bye-law in the Commissioner or in any Corporation Officer or other Corporation employee.
