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

Vindhya Province - Subsection

Section 38(1) in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)

(1)No suit, prosecution, other legal proceeding shall lie against any person for anything which is in good faith done, or intended to be done in pursuance of this Act, or any rules made there under.