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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of West Bengal - Subsection

Section 59(2) in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966

(2)In the exercise of any power under this section, the Authority shall cause as little damage as possible to any property and shall pay compensation to any person who sustain damage in consequence of the exercise of such power.