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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Uttar Pradesh - Subsection

Section 11(2) in The United Provinces(Temporary) Accommodation Requisition Act, 1947

(2)If the owner fails to execute any repairs in pursuance of an order made under section 10, the District Magistrate may cause such repairs to be executed, and the cost thereof may, without prejudice to any other mode of recovery be deducted from the compensation payable to the owner.