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State of West Bengal - Section

Section 404 in West Bengal Municipal Act, 1993

404. Compensation to be paid for damage to property of Municipality.

- Any person who has been convicted of an offence punishable under this Act or the rules or the regulations made thereunder shall. without prejudice to any punishment to which he may be subject, be liable to pay such compensation for any damage to any property of the Municipality resulting from such offence as the Board of Councilors may consider reasonable.