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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Maharashtra - Subsection

Section 33(6) in Nagpur Improvement Trust Act, 1936

(6)When any building or wall is set back or forward in pursuance of a requisition made under sub-section (5), the Trust shall forthwith make full compensation to the owner of the building or wall for any damage that he may sustain thereby.