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[Cites 0, Cited by 0] [Section 19(3)] [Section 19] [Entire Act]

NCT Delhi - Subsection

Section 19(3)(ii) in THE DELHI INDUSTRIAL DEVELOPMENT, OPERATION AND MAINTENANCE ACT, 2010

(ii)cause as little damage as possible to the premises, and the full compensation to all persons entitled for any damage sustained by them in consequence of the exercise of such power as aforesaid shall be paid, as the case may be, by the Corporation or, in the case of the authorized person, by the Government.