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Bengal Presidency - Section

Section 27 in The Calcutta Tramways Act, 1880

27. Grantees to be responsible for all damages. -

The grantees shall be answerable for all accidents, damages and injuries happening through their act or default, or through the act or default of any person in their employment by reason or in consequence of any of their works or carriages, and shall save harmless the Corporation and their officers and servants from all damages and costs in respect of such accidents, damages and injuries.