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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Uttar Pradesh - Subsection

Section 13(1) in United Provinces Acquisition of Property (Flood Relief) Act, 1948

(1)Not suit, prosecution or other legal proceedings shall lie against the Compensation Officer or the Requisitioning Authority or any person for anything which is in good faith done or intended to be done in pursuance of this Act or any rule made or order issued thereunder.