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[Cites 0, Cited by 0] [Section 176(6)] [Section 176] [Entire Act]

State of Maharashtra - Subsection

Section 176(6)(c) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(c)Compensation, the amount of which shall, in case of dispute, be ascertained and determined in the manner provided in Section 330 shall be paid by the Council to the owner of any land added to a street under clause (b) for the value of the said land, and to the owner of any building or any loss, damage or expense incurred by such owner in consequence of any action taken or order passed by the Chief Officer under this sub-sections: