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[Cites 0, Cited by 0] [Section 163(2)] [Section 163] [Entire Act]

State of Maharashtra - Subsection

Section 163(2)(a) in The Maharashtra Village Panchayats Act, 1959

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