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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Karnataka - Subsection

Section 38(2) in Karnataka Krishna Basin Development Authority Act, 1992

(2)Save as otherwise provided in this Act no suit or other legal proceedings shall lie against the Authority for any damage caused or likely to be caused by anything in good faith to be done or purported to be done under this Act.