Railway Claims Tribunal Act, 1987

रेल दावा अधिकरण अधिनियम, 1987

An Act to provide for the establishment of a Railway Claims Tribunal for inquiring into and determining claims against a railway administration for loss, destruction, damage, deterioration or non-delivery of animals or goods entrusted to it to be carried by railway or for the refund of fares or freight or for compensation for death or injury to passengers occurring as a result of railway accidents or untoward incidents and for matters connected therewith or incidental thereto.

Act number

Act 54 of 1987

Year

1987

Enacted on

23-12-1987

In force from

08-11-1989

Jurisdiction

Central Act (India)

Subjects

Railways, Administrative Law

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Official source: India Code