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[Cites 0, Cited by 0] [Section 188] [Entire Act]

NCT Delhi - Subsection

Section 188(2) in The Delhi Lands Reforms Act, 1954

(2)No suit or other legal proceeding shall lie against the Chief Commissioner for any damage caused or likely to be caused or any injury suffered or likely to be suffered by virtue of any provisions of this Act or by anything done or intended to be done in good faith in pursuance of this Act or any rules made thereunder.