Section 49 — Government and its officers not liable for damage to such timber.
The Indian Forest Act, 1927
The 1 [Government] shall not be responsible for any loss or damage which may occur in respect of any timber collected under section 45, and no Forest-officer shall be responsible for any such loss or damage, unless he causes such loss or damage negligently, maliciously or fraudulently.Open in Lexace · Ask the AI about this section
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