Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of West Bengal - Section Section 10 in Calcutta Slum Clearance and Rehabilitation of Slum-Dwellers Act, 1958 10. Indemnity. - No suit shall lie against any person in respect of any thing which is in good faith done or intended to be done under this Act.
