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State of Telangana - Section

Section 648 in Greater Hyderabad Municipal Corporation Act, 1955

648. Compensation for damages may be paid by the Commissioner.

- In any case not otherwise expressly provided for in this Act, the Commissioner may, with the previous approval of the Standing Committee, pay compensation to any person who sustains damage by reason of the exercise of any of the powers vested by this Act in the Commissioner or in any municipal officer or servant.