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[Cites 0, Cited by 0] [Section 240(3)] [Section 240] [Entire Act]

State of Jharkhand - Subsection

Section 240(3)(c) in Jharkhand Municipal Act, 2011

(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.