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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Madhya Pradesh - Subsection

Section 22(2) in Madhya Pradesh Investment Region Development and Management Act, 2013

(2)No suit for damages or for specific performance shall be maintainable against the Agency or any officer thereof, on the ground that any of the duties specified in sub-section (1) hereinabove have not been performed.