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[Cites 0, Cited by 0] [Section 369] [Entire Act]

State of Punjab - Subsection

Section 369(1) in The Punjab Municipal Act, 1999

(1)Compensation shall be paid by the Municipality to the owner of any buildings or land acquired for a public street under the provisions of sections 364, 365 and 367 for any loss, which such owner may, sustain in consequence of his building or land being so acquired and for any expense incurred by such owner in consequence of any order made by the Municipality.