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[Cites 0, Cited by 0] [Section 90A(2)] [Section 90A] [Entire Act]

State of Maharashtra - Subsection

Section 90A(2)(a) in Maharashtra Police Act

(a)that the accused shall pay such compensation, not exceeding two thousand rupees as the Magistrate considers reasonable, to any person for any damage proved to have been caused to his property or to produce of land by the cattle under the control of the accused trespassing on his land; and also