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[Cites 0, Cited by 0] [Section 264(5)] [Section 264] [Entire Act]

Bombay Presidency - Subsection

Section 264(5)(c) in The Bombay Provincial Municipal Corporations Act, 1949

(c)In executing any work under this section, as little damage as can be, shall be done to the adjoining owner's property and the owner or occupier of premises for the benefit of which the work is done, shall-
(i)cause the work to be executed with the least practicable delay;
(ii)pay compensation to any person who sustains damage by the execution of the said work.