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State of Uttar Pradesh - Section

Section 11 in The U.P. Promotion and Protection of Fruit Trees (Regulation of Harmful Establishments and Housing Schemes) Act, 1985

11. Indemnity.

- No suit, prosecution or other legal proceedings shall lie against the State Government or any officer of the State Government or any person in respect of anything which is in good faith done or intended to be done under this Act.