Section 145 in The Bihar and Orissa Local Self-Government Act, 1885
145. [ Power to make compensation out of the local fund. [Sections 145 and 146 are in force in areas in which Part IV of B. and O. Act 3 of 1922, is not in force.]
- Every local authority may make compensation out of the District or Union Funds respectively to any person sustaining any damage by reason of the exercise of any of the powers conferred by this Act.]
