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[Cites 0, Cited by 0] [Section 154] [Entire Act]

State of Maharashtra - Subsection

Section 154(3) in Maharashtra Housing and Area Development Act, 1976

(3)The person so authorised shall, in exercising any power conferred by this section, do as little damage as may be and compensation shall be payable by the Board on behalf of the Authority to the owner or occupier of such land or to both for any such damage, whether permanent or temporary.