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[Cites 0, Cited by 0] [Section 185] [Entire Act]

Bombay Presidency - Subsection

Section 185(2) in The Bombay Provincial Municipal Corporations Act, 1949

(2)For the purpose of exercising the powers under sub-section (1) the Commissioner shall have power to do all acts necessary for the purpose of an effectual exercise of such power in relation to any premises and the Corporation shall not be liable to pay any compensation to the owner of the premises for any reasonable damage done to the premises in the exercise of such power.