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[Cites 0, Cited by 0] [Section 358] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 358(3) in Jammu and Kashmir Municipal Corporation Act, 2000

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