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[Cites 0, Cited by 0] [Section 221(3)] [Section 221] [Entire Act]

State of Rajasthan - Subsection

Section 221(3)(c) in Rajasthan Municipalities Act, 2009

(c)pay compensation to the owner of such immovable property and to any other person, who sustains damage by reason of the placing or carrying, of such pipe or drain.