Section 245 in The Chhattisgarh Municipal Corporation Act, 1956
245. Compensation of damage.
- If in the exercise of any of the powers conferred by Section 233 or 244 any damage or inconvenience is caused, which in the circumstances could reasonably have been avoided, the Corporation or the Government shall pay compensation according as the damage or inconvenience is caused by the Corporation or by a person appointed by the Government.
