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[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Telangana - Subsection

Section 78(2) in Telangana District Boards Act, 1955

(2)Every member or officer or servant of a Board shall be liable to such Board for the loss of any money or the loss of or damage to other property belonging to it or under its control if such loss or damage is a direct consequence of his negligence or misconduct.