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[Cites 0, Cited by 0] [Section 374] [Entire Act]

NCT Delhi - Subsection

Section 374(3) in The Delhi Municipal Corporation Act, 1957

(3)Compensation may be paid by the Commissioner, in any case which he thinks fit, to any person who sustains substantial loss by the destruction of any such hut or shed, but, except as so allowed by the Commissioner, no claim for compensation shall lie for any loss or damage caused by any exercise of the power conferred by this section.