Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 419] [Entire Act] State of Jharkhand - Subsection Section 419(2) in Jharkhand Municipal Act, 2011 (2)If, in consequence of any order under section 416 to set forward a building, the owner of such building sustains any loss or damage, compensation shall be paid to him by the municipality for such loss or damage.
