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[Cites 0, Cited by 0] [Section 293] [Entire Act]

State of Telangana - Subsection

Section 293(3) in Greater Hyderabad Municipal Corporation Act, 1955

(3)In the exercise of any power under this section, as little damage as can be, shall be done, and compensation shall be paid by the Commissioner to any person who sustains damage by the exercise of such power.