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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Uttar Pradesh - Subsection

Section 11(2) in THE UTTAR PRADESH RECOVERY OF DAMAGES TO PUBLIC AND PRIVATE PROPERTY ACT, 2020

(2)For the private property, would vest with the owner of the private property authorized representative or trustee having exclusive and absolute legal rights and who is not trespasser of the propehy damaged, may file claim petition for payment of compensation.