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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Madhya Pradesh - Subsection

Section 63(2) in The M.P. Public Health Act, 1949

(2)Such compensation as the local authority may consider reasonable, shall be paid to any person who in its opinion sustains loss by the destruction of-any hut or shed under the powers conferred by sub-section (1); but save as provided in this sub-section no claim for compensation shall lie for any loss or damage caused by any exercise of the powers aforesaid.