Section 247 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
247. Payment of compensation.
- The Council may, in its discretion, give compensation to any person who sustains substantial loss or damage by reason of any action taken or required to be taken under sections 242, 243, 244 and 245, but except as allowed by the Council, no claim, for compensation shall lie for any loss or damage caused by the exercise of any of the powers specified in the aforesaid sections.
