Section 456 in Uttar Pradesh Municipal Corporation Act, 1959
456. General Power of Municipal 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 Municipal Commissioner may, with the previous approval of the Executive Committee, 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-laws in the Municipal Commissioner, or in any Corporation officer or servant.
