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State of Karnataka - Section

Section 58 in Karnataka Urban Water Supply and Drainage Board Act, 1973

58. General power of the Board to pay compensation.

- In any case not otherwise expressly provided for in this Act, the Board may pay reasonable compensation to any person who sustains damage by reason of the exercise of any of the powers vested by or under this Act in the Board or the Chairman or the Managing Director or any officer or servant of the Board.