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[Cites 0, Cited by 0] [Section 285] [Entire Act]

NCT Delhi - Subsection

Section 285(3) in The New Delhi Municipal Council Act, 1994

(3)Compensation may be paid by the Chairperson, 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 Chairperson, no claim for compensation shall lie for any loss or damage caused by any exercise of the power conferred by this section.