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[Cites 0, Cited by 0] [Section 337] [Entire Act]

State of Karnataka - Subsection

Section 337(2) in Karnataka Municipal Corporations Act, 1976

(2)No person shall be entitled to compensation for damages sustained by reason of any action taken under or in pursuance of this section save when a building is demolished in pursuance of an order made hereunder or so far demolished as to require re-construction, in which cases the corporation shall make reasonable compensation to the owner thereof.