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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 21(1) in Arunachal Pradesh Fire and Emergency Services Act, 1991

(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 by any officer mentioned therein or any person acting under the authority of such officer,