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[Cites 0, Cited by 0] [Section 85] [Entire Act]

State of Odisha - Subsection

Section 85(2) in The Orissa Urban Police Act, 2003

(2)The Magistrate trying an offence under Sub-section (1) may order that the accused shall pay such compensation not exceeding one thousand rupees as such Magistrate considers reasonable, to any person for any damage proved to have been caused to his property or the produce of his land by the cattle under the control of the accused trespassing on his land.