Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Telangana - Subsection

Section 43(6) in Telangana Urban Areas (Development) Act, 1975

(6)No compensation shall be claimed by any person for any damage which he may sustain in consequence of the removal of any development under section 42 or the discontinuance of the development under this section.