318. Power of officers acting for, or in default of municipal council and liability of municipal fund.
- When the [Director of Municipal Administration] [Substituted by Act 31 of 2003 w.e.f. 20.8.2003.] or any officer of the Government or any person appointed by him or the Government lawfully takes action on behalf of or in default of the municipal council under this Act, he shall have power to make such contracts 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 had been taken by such municipal authority.
