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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Andhra Pradesh - Subsection

Section 36(2) in The Andhra Pradesh Fire and Emergency Operations and Levy of Fee Rules, 2006

(2)The Director General of Fire Services may grant compensation to be paid to the property to the extent of the damage caused by the members of service during the conduct of firefighting and rescue operations after receipt of report in Form No. 2 and on the basis of assessment report of Roads and Building authorities.