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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Jharkhand - Subsection

Section 44(2) in Jharkhand Building (Lease, Rent & Eviction) Control Act, 2011

(2)No suit or other legal proceeding shall lie against the Government for any damage which is in good faith done or intended to be done in pursuance of any order made or deemed to have been made under this Act.