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State of Kerala - Section

Section 546 in Kerala Municipality Act, 1994

546. Indemnity to the Government, Municipal authorities, officers and agents.

- No suit shall be maintainable against the Government, any officer of the Government or any Chairperson, Secretary, officer or employee or any person acting under the direction of any Chairperson or Secretary, officer or employee of a Municipality in respect of anything in good faith done under this Act or any rule, bye-law, regulation or order made under it.