Section 17 in Azamabad Industrial Area (Termination and Regulation of Leases) Act, 1992
17. Savings.
- No suit, prosecution or other legal proceedings shall be against the Government or the Competent Authority for any damage caused or is likely to be caused or any injury suffered or is likely to be suggested by virtue of the provisions of this Act or by anything which is in good faith done or intended to be done in pursuance of this Act or the rules made thereunder.
