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[Cites 0, Cited by 0] [Section 384] [Entire Act]

State of Chattisgarh - Subsection

Section 384(1) in The Chhattisgarh Municipal Corporation Act, 1956

(1)In any case in which immovable property has deteriorated in value owing to the exercise of any powers conferred by Sections 190, 191, 192, 193, 211, 213, 214 and 285, Corporation may offer to the owner of the property reasonable compensation.