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[Cites 0, Cited by 0] [Section 239] [Entire Act]

State of Jharkhand - Subsection

Section 239(3) in Jharkhand Municipal Act, 2011

(3)In the exercise of the powers conferred on the Municipal Commissioner or the Executive Officer by this section, he, or any other agency authorized by him in this behalf, shall cause as little damage and inconvenience as may be possible, and shall make full compensation for any damage or inconvenience caused by him.