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[Cites 0, Cited by 0] [Section 215] [Entire Act]

State of Gujarat - Subsection

Section 215(4) in The Gujarat Municipalities Act, 1963

(4)The municipality may in its discretion give compensation to any person who sustains substantial loss by the destruction of any property under this section; but except as allowed by the municipality, no claim for compensation shall lie for any loss or damage caused by any exercise of the powers specified therein.