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Madras Presidency - Section

Section 88 in Madras Estates Land Act, 1908

88. Liability of distrainer for loss of, or injury to, distrained property.

- When property distrained may be stolen, lost, damaged or destroyed while in the keeping of the distrainer, by reason of his not having taken reasonable precautions for its preservation, the owner may sue the distrainer for damages before the Collector.