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[Cites 0, Cited by 8] [Entire Act]

Union of India - Section

Section 136 in The Manipur Municipalities Act,1994.

136. Compensation of erection or re-erection.-

Subject to any other provision in this Act as regard compensation, no compensations shall be claimable by an owner for any damage which he may sustain in consequence of the prohibition of the erection of any building. Powers connected with drains