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[Cites 0, Cited by 0] [Section 273] [Entire Act]

State of Rajasthan - Subsection

Section 273(3) in Rajasthan Municipalities Act, 2009

(3)The Municipality may give compensation to any person who sustains substantial loss by the destruction of any property under this Section, but except as allowed by the Municipality, no claim for compensations shall lie for any loss or damage caused by any exercise of the powers specified therein.