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[Cites 0, Cited by 0] [Section 555] [Entire Act]

State of Telangana - Subsection

Section 555(2) in Greater Hyderabad Municipal Corporation Act, 1955

(2)Compensation may be paid by the Commissioner, with the approval of the Standing Committee to any person who sustains substantial loss by the destruction of any such hut or shed; but, except as so allowed by the Commissioner, no claim for compensation shall lie for any loss or damage caused by the exercise of the power conferred by this section.