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State of Tamilnadu - Section

Section 3 in Tamil Nadu Irrigation Cess Act, 1865

3. Indemnification for acts done before passing of Acts.

- No action or other proceeding shall be had or be sustainable against any officer for anything done by him previous to the passing of this Act, in or relating to, the imposition or levying of any such water rate here to before imposed or levied with the sanction of the State Government.