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[Cites 0, Cited by 0] [Section 37(1)] [Section 37] [Entire Act]

State of Telangana - Subsection

Section 37(1)(a) in Hyderabad City Police Act, 1348 F

(a)determine the amount of compensation which, in his opinion, becomes payable to any person or persons in respect of any loss or damage caused to any property by any act connected with the common object of the unlawful assembly or in respect of death or grievous hurt caused to any person or persons by such act; and