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[Cites 0, Cited by 0] [Section 309] [Entire Act]

State of Maharashtra - Subsection

Section 309(2) in The Mumbai Municipal Corporation Act, 1888

(2)But, if in any such case the structure or fixture shall have been lawfully erected, set up or placed, compensation shall be paid by the Commissioner to every person who sustains loss or damage by the removal or alteration thereof.