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[Cites 0, Cited by 0] [Section 245] [Entire Act]

State of West Bengal - Subsection

Section 245(2) in The Calcutta Municipal Corporation Act, 1980

(2)In the exercise of any power conferred by this section, as little damage as possible shall be done, and compensation for any damage which may be done in the exercise of any such power shall be paid by the Municipal Commissioner or, if any person appointed under section 246 has caused the damage, by the State Government.