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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Gujarat - Subsection

Section 59(2) in The Gujarat Water Supply and Sewerage Board Act, 1978

(2)If on examination the sewer or cess-pool is found to be in proper condition, the Board shall, as soon as possible, reinstate any ground which has ben opened by it and determine and pay compensation for the damage caused by it.