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[Cites 0, Cited by 0] [Section 239] [Entire Act]

State of Haryana - Subsection

Section 239(1) in The Haryana Municipal Act, 1973

(1)The committee may make compensation out of the municipal fund to any person sustaining any damage by reason of the exercise of any of the powers vested in the committee, its employees, under this Act, and shall make such compensation where the damage was caused by the negligence of the committee, its employees and the person sustaining the damage was not himself in default in the matter in respect of which the power was exercised.