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[Cites 0, Cited by 0] [Section 393] [Entire Act]

State of Odisha - Subsection

Section 393(2) in The Orissa Municipal Corporation Act, 2003

(2)If, in consequence of any order to set forward a building made by the Commissioner, under Section 392 the owner of such building sustains any loss or damage, compensation shall be paid to him by the Commissioner for such loss or damage after taking into account any increase in value likely to accrue from the set forward.