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[Cites 0, Cited by 0] [Section 188] [Entire Act]

State of Chattisgarh - Subsection

Section 188(1) in The Chhattisgarh Municipalities Act, 1961

(1)Save as otherwise provided no compensation shall be claimable by an owner for any damage which he may sustain in consequence of a prohibition under this Act of the erection of any building.