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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Odisha - Subsection

Section 52(2) in The Orissa Water Supply and Sewerage Board Act, 1991

(2)If on examination the sewer or cess pool is found to be in proper condition the Board shall, as soon as possible, reinstate any ground which has been opened by it pay compensation for the damage caused by it.