Section 98(2)(a) in The Delhi Police Act, 1978

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Union of India - Subsection

Section 98(2)(a) in The Delhi Police Act, 1978

(a)that the accused shall pay such compensation not exceeding two hundred and fifty rupees as such Magistrate considers reasonable to any person or any damage proved to have been caused to his property or the produce of his land by the cattle under the control of the accused trespassing on his land; and

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Union of India - Subsection

Section 98(2)(a) in The Delhi Police Act, 1978