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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Manipur - Subsection

Section 15(2) in Manipur Ropeways Act, 2015

(2)In the exercise of the power conferred by sub-section (1), the promoter or his duly authorised servant or agent, as the case may be, shall cause a little damage as possible, and compensation shall be paid by him for any damage so caused; and in the case of any dispute as to the amount of such compensation, or the person to whom it shall be paid, the matter shall be referred to the decision to the Deputy Commissioner.