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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Madhya Pradesh - Subsection

Section 30(3) in The M.P. Forest (Contract) Rules, 1927

(3)The payment of a sum assessed under this rule shall absolve the forest contractor from all further liability under his contract in respect of such breach, except his liability under Rule 16 for damage done in a reserved forest.