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[Cites 0, Cited by 0] [Section 200(3)] [Section 200] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 200(3)(c) in Jammu and Kashmir Municipal Corporation Act, 2000

(c)pay compensation to the owner of the immovable property and to any other person who sustains damage by reason of the placing or carrying of such pipe or drain.