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[Cites 0, Cited by 0] [Section 196] [Entire Act]

State of West Bengal - Subsection

Section 196(3) in West Bengal Municipal Act, 1993

(3)If any person wilfully or through negligence breaks, or causes any damage to, anything referred to in sub-section (1), he shall, in addition to any penalty to which he may be subject under this Act, pay the expenses of repairing the damage so caused by him.