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State of Nagaland - Section

Section 16 in The Nagaland Eviction of Persons in Unauthorised Occupation of Public Land Act, 1971

16. Protection of action taken in good faith.

- No suit, prosecution or other legal proceeding shall lie against the State Government or the Deputy Commissioner for anything which is in good faith done or intended to be done by him in pursuance of this Act or any rule or order made thereunder.