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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Maharashtra - Subsection

Section 29(3) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971

(3)The person so authorised shall, in exercising any power conferred by this section, do as little damage, as may be, and compensation shall be payable by the Competent Authority to the owner or occupier of such land or to both for any such damage, whether permanent or temporary.