Section 33 in Chhattisgarh Food and Nutritional Security Act, 2012
33. Liability of State Government in the event of unforeseen acts.
- The State Government shall not be liable for any claim by persons belonging to priority households or general households or other groups entitled under this Act for loss, damage, or compensation, whatsoever, arising out of failure of supply of food items or meals when such failure of supply is, either directly or indirectly, due to conditions such as, war, flood, drought, fire, cyclone, earthquake or any act of God.
