Section 9 in Tamil Nadu Property (Prevention of Damage and Loss) Act, 1992
9. Liability to pay Compensation in Certain Cases.
- Notwithstanding anything contained in this Act, where an offence punishable under this Act has been committed during any procession, assembly, meeting, agitation, demonstration or any other activity organised by a political party or communal, language or ethnic group, it shall be presumed that the offence has also been committed by such political party or communal, language or ethnic group and such political party or communal, language or ethnic group shall be liable to pay compensation for damage or loss caused to any [property] [Substituted by Tamil Nadu Act 46 of 1996], in accordance with the provisions of this Act and the rules made thereunder.
