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[Cites 0, Cited by 0] [Section 99] [Entire Act]

State of Karnataka - Subsection

Section 99(3) in Karnataka Panchayat Raj Act, 1993

(3)In the exercise of any power under this section, no unnecessary damage shall be done, and due compensation shall be paid by the Grama Panchayat to any person who sustains damage by the exercise of such power.