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[Cites 0, Cited by 0] [Section 377] [Entire Act]

State of Assam - Subsection

Section 377(3) in Gauhati Municipal Corporation Act, 1971

(3)If any person wilfully or through negligence or accident breaks, or causes any damage to, any of the things described in sub-section (1), he shall in addition to any penalty to which may be subjected under this Act, pay expenses of repairing the damage so done by him.