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[Cites 0, Cited by 0] [Section 118(1A)] [Section 118] [Entire Act]

State of Maharashtra - Subsection

Section 118(1A)(a) in Maharashtra Police Act

(a)that the accused shall pay such compensation not exceeding two hundred and fifty rupees, as the Magistrate considers reasonable to any person for any damages proved to have been caused to his property or to produce of land by the cattle under the control of the accused trespassing on his land; and also