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[Cites 0, Cited by 0] [Section 155(8)] [Section 155] [Entire Act]

State of Gujarat - Subsection

Section 155(8)(b) in The Gujarat Panchayats Act, 1993

(b)The panchayat may make compensation out of its fund to any person sustaining damage by reason of the exercise of any of the powers vested in it and its officers and servants under this Act.