20. Liability of property-owner to pay compensation.
- Any person whose property catches fire on account of any act of his own or his agent, done deliberately or by criminal negligence, shall be liable to pay compensation to any other persons suffering damage to his property on account of any action taken under Clauses (iii) and (v) of Section 9 by any officer or member mentioned therein or any person acting under the authority of any such officer or member.
