Section 389(2) in The Gujarat Provincial Municipal Corporations Act, 1949
(2)If in the exercise of the powers under section 191 damage is caused by an act of an Officer of the [State] [This word was substituted for the word 'provincial' by the Adaptation of Laws Order, 1950.] Government compensation shall be payable by the [State] [This word was substituted for the word 'provincial' by the Adaptation of Laws Order, 1950.] Government.
