The Administrator - General Act, 1913
15.Liability of Government.
- The 3*** Government 4*** shall be liable to make good
all sums required to discharge any liability which the Official Trustee, if he were a private
trustee, would be personally liable to discharge, except when the liability is
one to which neither the Official Trustee nor any of his officers has in any way contributed or which neither he
nor any of his officers could by the exercise of reasonable diligence have averted, and in either of
those cases the Official Trustee shall not, nor shall the 5*[Government], be subject to any liability.
- Nothing in sub-section (1) shall be deemed to render the
5*[Government] or any Official Trustee appointed under this Act liable for
anything done by or under the authority of any Official Trustee before the
commencement of this Act.
Back