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[Cites 0, Cited by 0] [Section 232] [Entire Act]

State of Chattisgarh - Subsection

Section 232(2) in The Chhattisgarh Municipal Corporation Act, 1956

(2)The Commissioner shall make reasonable compensation to any person who has sustained damage occasioned by the carrying out of any such operations :Provided that no compensation shall be claimed or paid for inconvenience unavoidably caused.