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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Kerala - Subsection

Section 69(2) in Kerala Police Act, 2011

(2)Any damage happened in pursuance of the directions given under sub-section (1) shall be deemed to be a damage by fire, disaster or accident etc eligible for insurance coverage within the meaning of any insurance policy against fire, disaster or accident, etc. and in the absence of such insurance the Government may pay to the concerned parties a reasonable amount as compensation, as may be assessed by the District Magistrate.