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 277] [Entire Act]

State of Madhya Pradesh - Subsection

Section 277(2) in The M.P. Municipal Corporation Act, 1956

(2)Compensation not exceeding the value of the hut or shed shall be paid by the Corporation to any person who sustains loss by the destruction of any such hut or shed, but except as so allowed by the Commissioner, no claim for compensation shall lie for any loss or damage caused by any exercise of the power conferred by sub-section (1).