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[Cites 0, Cited by 0] [Section 211(3)] [Section 211] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 211(3)(c) in Arunachal Pradesh Municipal Act, 2007

(c)pay compensation to the owner of such immovable property and to any other person, who sustains damage by reason of the placing or carrying of such pipe or drain.