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State of Tamilnadu - Section

Section 39 in Tamil Nadu Urban Land Tax Act, 1966

39. Indemnity.

- No suit, prosecution or other legal proceeding shall lie against the Government, Tribunal, the [Commissioner of Land Reforms] [The words 'Board of Revenue' was substituted by 'Commissioner of Land Reforms' by Act No. 54 of 1986.], [the Director] [The word 'the Commissioner' was substituted by 'the Director' by Act No. 54 of 1986.], the Assistant Commissioner, the Urban Land Tax Officer or any other officer empowered under this Act for anything which is in good faith done or intended to be done in pursuance of this Act or any rule or order made thereunder.