Section 20 in Reductions and Remissions (Andhra Pradesh)
20.
Agreement made with Railway Company or Administration which purports to limit the responsibility of the Company or Administration as declared by the Indian Railways Act, 1890 (IX of 1890). Section 72, sub-section (1) and is in a form approved by the Governor-General in Council under sub-section (2) of that section.J - Government Officers and Contractors
