Section 42 in Tamil Nadu District Municipalities Act, 1920
42. Powers of officers acting for, or in default of, municipal council and liability of municipal fund.
- When the District Collector or person appointed by the [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950] lawfully takes action on behalf of or in default of, the municipal council under this Act, he shall have all such powers as are necessary for the purpose, and shall be entitled to the same protection under this Act as the municipal authority whose powers he is exercising, and compensation shall be recoverable from the municipal fund by any. person suffering damage from the exercise of such powers to the same extent as if the action has been taken by such municipal authority.
