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Union of India - Section

Section 11 in The Mangrol and Manavadar (Administration of Property) Act, 1949

11. Bar of legal proceedings.-

No suit, prosecution or other legal proceeding shall lie against the Central Government, the Reserve Bank of India, any bank or company mentioned in the Schedule, or the Manager or any other person for anything which is in good faith done or intended to be done in pursuance of any of the provisions of this Act.