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[Cites 0, Cited by 0] [Section 477] [Entire Act]

State of Kerala - Subsection

Section 477(3) in Kerala Municipality Act, 1994

(3)No claim shall lie against the Secretary or any person acting under his authority or the Municipality for any damage or inconvenience caused by the exercise of powers under this section or by the use of any force necessary for effecting an entry into any place under this section.