Section 142 — Liabilities imposed by law on landholders to attach to mukaddams.
The Central Provinces Land-Revenue Act, 1881
When, by any enactment for the time being in force, any public duties are imposed on, or public liabilities are declared to attach to, landholders, their managers and agents and the like, such duties shall be deemed to be imposed on, and such liabilities shall be held to attach to, mukaddams appointed under this Act: Provided that nothing herein contained shall discharge landholders, their managers or agents, or the like, from any liabilities imposed upon them by law.Open in Lexace · Ask the AI about this section