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[Cites 0, Cited by 0] [Section 388] [Entire Act]

State of Maharashtra - Subsection

Section 388(5) in The Maharashtra Municipal Corporations Act, 1949

(5)No claim shall lie against any person for compensation for any damage, necessarily caused by an entry under sub-section (7) of section 376 or by the use o'-any force necessary for effecting such entry.