Section 501 in The Mumbai Municipal Corporation Act, 1888
501. Compensation for damages may be paid by the Commissioner [or General Manager] [These words were added by Bombay 48 of 1948, Section 54.].
- In any case not otherwise expressly provided for in this Act, the Commissioner [or the General Manager] [These words were added by Bombay 48 of 1948, Section 54.] may, with the previous approval of [Standing Committee or the Britian Mumbai Electric Supply and Transport Committee, as the case may be] [These words were substituted for the words 'Mayor-in-Council' by Maharashtra 27 of 1999, Section 198, (w.e.f. 23-4-1999).] pay compensation to any person who sustains damage by reason of the exercise of any of the powers vested by this Act in the Commissioner [or the General Manager] [These words were inserted by Bombay 48 of 1948, Section 54.] or in any municipal officer or servant.
