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State of West Bengal - Section

Section 67 in The Darjeeling Gorkha Hill Council Act, 1988

67. Indemnity. -

No suit or other legal proceeding shall lie against the General Council [or against any Councillor or against any officer or employee of the General Council] [Words substituted by W.B. Act 3 of 1994.] for anything in good faith done or intended to be done in pursuance of this Act or of any rules or regulations made thereunder.