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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

Bombay Presidency - Subsection

Section 21(1)(c) in The Bombay Court of Wards Act, 1905

(c)be responsible for any loss occasioned to the property under his management by his willful default or gross negligence; and every such loss shall be recoverable from him and from his sureties (if any) as an arrear of land-revenue.