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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Kerala - Subsection

Section 20(2) in Kerala Land Conservancy Act, 1957

(2)No suit, prosecution or other legal proceeding shall lie against the Government or the Board of Revenue of any officer of the Government for anything which is in good faith done or intended to be done in pursuance of this Act or any rule or order made thereunder.]