Section 388(5) in The Bombay Provincial Municipal Corporations Act, 1949
(5)No claim shall lie against any person for compensation for any damage, necessarily caused by an entry under sub-section (7) of section 376 or by use of any force necessary for effecting such entry.[388A. Power of Commissioner to evict persons summarily in certain cases. - (1) Where the Commissioner is required by section 284A, 301 or 304 to cause building or part thereof to be vacated, he may take or cause to be taken such steps and use or cause to be used such force as may in the opinion of the Commissioner be reasonably necessary therefor.
