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[Cites 0, Cited by 0] [Section 180] [Entire Act]

State of Jharkhand - Subsection

Section 180(2) in Jharkhand Municipal Act, 2011

(2)Due compensation shall be given by the concerned municipality to any person for the loss which he may have sustained as a result of a ferry being declared to be a municipal ferry.Chapter - 21 Payment and Recovery of TaxesRecovery of Taxes by Municipality