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[Cites 0, Cited by 0] [Section 301] [Entire Act]

State of Maharashtra - Subsection

Section 301(2) in The Mumbai Municipal Corporation Act, 1888

(2)If, in consequence of any order to set forward a building made by the Commissioner under the last preceding section, the owner of such building sustains any loss or damage, compensation shall be paid to him by the Commissioner for such loss or damage.