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[Cites 0, Cited by 0] [Section 568] [Entire Act]

State of West Bengal - Subsection

Section 568(1) in The Calcutta Municipal Corporation Act, 1980

(1)Any person who has been convicted of an offence punishable under this Act or the rules or the regulations made thereunder shall, without prejudice to any punishment to which he may be subject, be liable to pay such compensation for any damage to any property of the Corporation resulting from such offence as the Mayor-in-Council may consider reasonable.