Section 253(2) in The C.G. Land Revenue Code, 1959
(2)Where any contravention, breach or non-observance punishable under sub-section (1) has been committed by the Gram Sabha, every office bearer of the Gram Sabha shall be liable under that sub-section unless he proves that the contravention, breach of non-observance took place without his knowledge or that he exercised all due diligence to prevent such contravention, breach or non-observance.
