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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Karnataka - Subsection

Section 70(1) in Karnataka Highways Act, 1964

(1)No suit or prosecution or other legal proceeding shall be instituted against any public servant or officer or persons duly authorised under this Act in respect of anything in good faith done or intended to be done under this Act, or the rules or orders made thereunder.