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[Cites 0, Cited by 0] [Section 431] [Entire Act]

State of Maharashtra - Subsection

Section 431(4) in The Maharashtra Municipal Corporations Act, 1949

(4)Nothing in this Act contained shall interfere with the right of any person who may suffer injury or whose property may be injuriously affected by any act done in the exercise of any power conferred by sections 156, 157, 175, 176, 177, 249 or 292 to recover damages for the same.