Section 553(4)(iii) in Rules Under the Court-Fees Act, 1870

[Cites 0, Cited by 0] [Section 553(4)] [Section 553] [Entire Act]

State of Madhya Pradesh - Subsection

Section 553(4)(iii) in Rules Under the Court-Fees Act, 1870

(iii)any damage caused to his or any member of his family s property, on account of environmental pollution caused by the operation in an industry through leakage or escape of any dangerous gases, vapours, fumes, or dust from any part of the plaint.

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State of Madhya Pradesh - Subsection

Section 553(4)(iii) in Rules Under the Court-Fees Act, 1870