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[Cites 0, Cited by 0] [Section 333] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 333(2) in Arunachal Pradesh Municipal Act, 2007

(2)If, in consequence of any order under section 330 to set forward a building, the owner of such building sustains any loss or damage, compensation shall be paid to him by the Municipality for such loss or damage.