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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Rajasthan - Subsection

Section 53(2) in The Rajasthan Water Supply and Sewerage Corporation Act, 1979

(2)If on examination, the sewer or cess-pool is found to be in proper condition, the Corporation shall, as soon as possible, reinstate any ground which has been opened by it and determine and pay compensation for the damage caused by it.