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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Madhya Pradesh - Subsection

Section 61(2) in The M.P. Public Health Act, 1949

(2)The owner or lessee of such building or place shall be entitled to compensation for any damage or expenses incurred and to a reasonable rent for the period during which it remains occupied or used for any of the purpose referred to in sub-section (1). Such compensation and rent shall be fixed by the [Collector] [Substituted by M.P. A.O. 1956.].