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[Cites 0, Cited by 0] [Section 355] [Entire Act]

State of West Bengal - Subsection

Section 355(3) in West Bengal Municipal Act, 1993

(3)Compensation may be paid by the Board of Councilors, in such case as it may think fit, to any person who sustains substantial loss by the destruction of any such building, structure, but or shed, but, except otherwise provided in this sub-section, no claim for compensation shall lie for any loss or damage caused by the exercise of any power under this section.