Report No. 85
Forum in France.- It would be of interest to note that in France1 liability for motor accidents has been entirely taken out of the hands of administrative courts and subjected to the principles of private law and the jurisdiction of ordinary courts.Forum in France.
1. Kahu-Freund, Lovy and Rudden Source Book of French Law, (1973), p. 203 (Law of December, 1957).
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