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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Karnataka - Subsection

Section 4(4) in The Prevention Of Destruction And Loss Of Property Act, 1981

(4)Notwithstanding anything contained in sub-section (3), the State Government may exempt any of the inhabitants who have suffered loss or damage to their property in the manner stated in section 2 from the liability to pay the collective fine imposed under sub-section (1) or any portion thereof.