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State of Uttar Pradesh - Section

Section 45 in The U.P. Participatory Irrigation Management Act, 2009

45. Protection of things done in good faith.

- No suit, prosecution or other legal proceedings shall be maintained against any employee, office bearer and member of managing committee of a water users' association at any level and Government employees in respect of anything done in good faith or purporting to be done under the provisions of this Act and the rules made thereunder.