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

State of Rajasthan - Subsection

Section 201(3) in Rajasthan Municipalities Act, 2009

(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 295, shall be paid by the 'Municipality to any person who sustains damage by the exercise of such flower.