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[Cites 0, Cited by 0] [Section 194] [Entire Act]

State of Karnataka - Subsection

Section 194(3) in Karnataka Municipalities Act, 1964

(3)In the exercise of any power under this section, no un-necessary damage shall be done, and compensation, which shall, in case of dispute, be ascertained and determined in the manner provided in section 268 shall be paid by the municipal council to any person who sustains damage by the exercise of such power.