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[Cites 0, Cited by 0] [Section 306] [Entire Act]

State of Madhya Pradesh - Subsection

Section 306(3) in The M.P. Municipal Corporation Act, 1956

(3)The Corporation shall make reasonable compensation to the owner for any damage or loss which he may sustain in consequence of the inclusion of his land in a public street but in assessing such compensation, regard shall be had to the benefits accruing to that owner from the development of the land belonging to him and affected by such street.