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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Karnataka - Subsection

Section 31(1) in The Karnataka Fire Force Act, 1964

(1)Any person whose property catches fire on account of any action of his own or of his agent done deliberately or negligently shall be liable to pay compensation to any other person suffering damage to his property on account of any action taken under Section 10 of this Act by any officer mentioned therein or any person acting under the authority of such officer.