Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Assam - Section

Section 18 in The Assam Ancient Monuments and Records Act, 1959

18. Compensation for loss or damage.

- An owner or occupier of land who has sustained any loss or damage by reason of any entry on such land or the exercise of any other power conferred by this Act shall be paid compensation by the State Government for such loss or damage.