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The Punjab District Boards Act, 1883 I.-Supplemental and Exceptional Provisions. 59. Liability of members of boards.- Every person shall be liable for the loss, waste Liability of or misapplication of any money or other property members of belonging to the district board, if such loss, waste or misapplication is a direct consequence of his neglect or misconduct while a member of a local board or of the district board, and a suit for compensation for the same may be instituted against him in such Court as the Local Government directs, by the district board with the sanction of the Commissioner, or by the Secretary of State for India in Council.    |
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