Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Maharashtra - Section Section 21 in Hyderabad City Water Supply Act 1954 21. Compensation under sections 19 and 20. - Compensation shall be paid by the offender for any damage sustained by the Department by reason of the contravention of sections 19 and 20.
