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State of Haryana - Section

Section 20 in Punjab Military Transport Act, 1916

20. Compensation claimable in accordance with Act.

- No compensation shall be claimable on account of any animal or thing impressed in accordance with this Act except as provided in this Act; but nothing in this section contained shall affect the liability of any person to whom the whole or any part of any compensation awarded under this Act has been paid to pay the same to the person lawfully entitled thereto.