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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

Bombay Presidency - Subsection

Section 7(1)(v) in The Bombay Highways Rules, 1958

(v)The applicant shall be solely liable for any loss or injury sustained by any person as a result oi any carelessness, negligence or misconduct of any of his employees in the erection, setting up, repair or use of the structure on or overhanging the highway land.