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[Cites 0, Cited by 0] [Section 201] [Entire Act]

State of Chattisgarh - Subsection

Section 201(3) in The Chhattisgarh Municipalities Act, 1961

(3)In the exercise of any power under this section no unnecessary damage shall be done, and compensation, which shall, in case of dispute, be ascertained and determined in the manner provided in Section 303 shall be paid by the Council to any person who sustains damage by the exercise of such powers.