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SHERIFFS FEES ACT, 1852
8 of 1852
[6th February, 1852]
An Act for remunerating the Sheriffs of Calcutta, Madras and Bombay for the execution of Mufassal Process under Act 23 of 1840. Preamble.- For making better provision for the Sheriffs of Calcutta, Madras and Bombay, in remuneration for the execution of legal process issued by Courts out of the said towns, respectively; It is enacted as follows-
SECTION 01 --7 1 --7
[Repealed by A. O. 1937 (1-4-1937).]
SECTION 08: LIABILITY OF SHERIFF IN CASE OF ESCAPE OF PERSON TAKEN IN EXECUTION
- If any person taken in execution on any such process shall escape out of the legal custody of the Sheriff the Sheriff shall not be liable to an action of debt for such escape, but shall be liable only to an action upon the case for damages in consequence of such escape sustained by the person or persons at whose suit the prisoner was taken.
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