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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Uttar Pradesh - Subsection

Section 21(3) in THE UTTAR PRADESH RECOVERY OF DAMAGES TO PUBLIC AND PRIVATE PROPERTY ACT, 2020

(3)Damages shall be assessed for—damages to public property;damages to private property;cost of the actions by the authorities and police to take preventive and other actions.