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[Cites 0, Cited by 0] [Section 532] [Entire Act]

State of Odisha - Subsection

Section 532(2) in The Orissa Municipal Corporation Act, 2003

(2)No person shall be entitled to compensation for damages sustained by reason of any action taken under or in pursuance of this section, saved when buildings is demolished in pursuance of an order made hereunder, or so far demolished as to require reconstruction, the Corporation shall make reasonable compensation to the owner thereof.