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State of Uttar Pradesh - Section

Section 49A in U.P Consolidation of Holdings Act, 1953

49A. [ Protection of action taken under this Act or rules made thereunder. - No suit, prosecution or other legal proceedings shall lie against any person for anything which is in good faith done or intended to be done under this Act or rules made thereunder.] [Added by U.P. Act No. 38 of 1958.]