Section 217M in Tamil Nadu District Municipalities Act, 1920
217M. Bar of compensation.
- No compensation shall be claimed by any person for any damage or loss sustained by him in consequence of-(a)the refusal to grant any licence by [the State Government or the executive authority] [Substituted by the Tamil Nadu District Municipalities (Second Amendment) Act, 1998 (Tamil Nadu Act 10 of 1998).];(b)any terms and conditions subject to which any such licence is granted;(c)any direction issued under section 217-J;(d)any order passed by the State Government under section 217-K; or(e)the operation of any of the provisions of this Chapter or the rules made thereunder.
