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[Cites 0, Cited by 0] [Section 84] [Entire Act]

State of Andhra Pradesh - Subsection

Section 84(3) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989

(3)The person so authorised shall, in exercising any power conferred by this section, do as little damage as may be and compensation shall be payable by the Board in accordance with regulations made in this behalf to the owner or occupier of such land or to both for any such damage, whether permanent or temporary.