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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Karnataka - Subsection

Section 15(1) in Karnataka Ground Water (Regulation for Protection of Sources of Drinking Water) Act, 1999

(1)No suit, prosecution or other legal proceeding shall lie against any public servant or person appointed or authorised under this Act in respect of anything done or intended to be done in good faith under this Act or in pursuance of any order made or directions issued under this Act.