Section 43(2) in The Orissa Urban Police Act, 2003
(2)The Government or any authority nominated by it shall pay, from the amount recovered by him as compensation payable under Section 40, such amount as it deems just and proper by way of compensation to any person who has suffered loss or damage to property or grievous hurt or to the legal heirs of any person who died, by reason of anything done in the prosecution of the common object of the unlawful assembly.
