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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Punjab - Subsection

Section 60(2) in Punjab Water Supply and Sewerage Board Act, 1976

(2)The Magistrate shall record and consider any cause which such person may show and if the magistrate, after making such inquiries as he may think fit, is satisfied that such person is liable to pay compensation, may direct that such compensation not exceeding one thousand rupees as he may determine, be paid by such person to the Board.