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[Cites 0, Cited by 0] [Section 17] [Entire Act]

Bombay Presidency - Subsection

Section 17(2) in Bombay Land Requisition Act, 1948

(2)Save as otherwise expressly provided under this Act, no suit or other legal proceeding shall lie against the [State] Government for any damage caused or likely to be caused by anything in good faith done or intended to be done under this Act, or any order made thereunder.