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[Cites 0, Cited by 0] [Section 240(2)] [Section 240] [Entire Act]

State of Gujarat - Subsection

Section 240(2)(a) in The Gujarat Municipalities Act, 1963

(a)that the accused shall pay such compensation, not exceeding two hundred and fifty rupees as the Magistrate considers reasonable to any person for any damage proved to have been caused to his property or to the produce of land, by the cattle under the control of the accused, trespassing on his land; and also.