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[Cites 0, Cited by 0] [Section 291(2)] [Section 291] [Entire Act]

State of Maharashtra - Subsection

Section 291(2)(a) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(a)that the accused shall pay such compensation not exceeding [two thousand and five hundred rupees] [These words were substituted for the words 'two hundred and fifty rupees' by Maharashtra 1 of 2011, Section 47(2), (w.e.f. 14-1-2011).] as the Magistrate considers reasonable, to any person for any damage proved to have been caused to his property or to the produce of land, by the cattle under the control of the accused, trespassing on his land; and also,