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[Cites 0, Cited by 0] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(6) in The Telecommunications Act, 2023

(6)If any damage is caused to the property, the facility provider shall, at the option of the public entity, either,-
(a)restore such property to its state as existed prior to the undertaking of such activities; or
(b)pay compensation for such damage as may be mutually agreed.