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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Maharashtra - Subsection

Section 52(7) in Maharashtra Highways Act, 1955

(7)Whenever any highway or any part thereof has been so closed, reasonable compensation shall be paid to every person who was entitled, otherwise than as a mere member of the public, to use such highway or part thereof as a means of access to or from his property and has suffered damage for such closure.