Section 373 in The City of Nagpur Corporation Act, 1948
373. Saving of right to claim damages for injury. - Nothing in this Act shall affect the right of any person who may suffer injury or whose property may be injuriously affected by reason of any act done in exercise of any power conferred by sections 170, 171, 172, 173, 191, 193, 194 and 265 to recover damages.
