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[Cites 0, Cited by 0] [Section 25] [Entire Act]

NCT Delhi - Subsection

Section 25(3) in The Delhi Water Board Act, 1998

(3)The owner of the premises shall cause as little damage as possible to the said property fill in, reinstate and make good at his own cost any ground broken up or removed by him and shall complete the work with the least possible delay and shall pay compensation to the owner of the property or other persons affected.