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[Cites 0, Cited by 0] [Section 269] [Entire Act]

State of Madhya Pradesh - Subsection

Section 269(3) in The M.P. Municipal Corporation Act, 1956

(3)If the Magistrate is of the contrary opinion, the person from whose shop or place it was taken shall be entitled to have it restored to him and it shall be in the discretion of the Magistrate to award him such compensation, not exceeding the actual loss or expenses which he has sustained or incurred, as the Magistrate may think proper.