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[Cites 0, Cited by 0] [Section 25(2)] [Section 25] [Entire Act]

State of Karnataka - Subsection

Section 25(2)(a) in The Karnataka Cattle Trespass Act, 1966

(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 crop or other produce on land by the accused committing the offence; and