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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Tamilnadu - Subsection

Section 16(1) in The Tamil Nadu Acquisition of Hoardings Act, 1985

(1)No suit, prosecution or other legal proceeding shall lie against any person for anything which is in good faith done or intended to be done in pursuance of this Act or any rule or order made thereunder.