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[Cites 0, Cited by 1] [Section 242] [Entire Act]

State of Kerala - Subsection

Section 242(2) in Kerala Municipality Act, 1994

(2)Nothing contained in sub-section(l) shall preclude the Secretary from proceeding against such person under section 406 of the Act and the owner shall not be entitled to any compensation or damages due to any action taken by the Secretary under this section.