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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Karnataka - Subsection

Section 35(1) in Karnataka(Belgaum and Gulbarga Areas) Religious and Charitable Inams Abolition Act, 1973

(1)No suit, prosecution or other proceeding shall lie against the State Government for any act done or purporting to be done under this Act or any rule made thereunder.