Section 12 in The Abolition Of Jagirs And Land Reforms Act, 1953 (Bhopal)
12. Offences by corporations.
- If the person committing an offence under this Act is a company or other body corporate, every director, manager secretary or other officer or agent thereof shall, unless he proves that the offence took place without this knowledge or that he exercised all due diligence to prevent the commission of such offence, be deemed to be guilty of such offence.
