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State of Maharashtra - Section

Section 226 in The City of Nagpur Corporation Act, 1948

226. Compensation for damage. - If in the exercise of any of the powers conferred by section 213 or 225 any damage or inconvenience is caused, which in the circumstances could reasonably have been avoided, the Corporation or the Government shall pay compensation according as the damage or inconvenience is caused by the Corporation or by a person appointed by the Government.