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State of Haryana - Section

Section 54 in The Haryana Municipal Act, 1973

54. Protection of action taken in good faith.

- No suit prosecution or other legal proceedings shall lie against any committee or against any employee of a committee or against any person acting under and in accordance with the directions of any such committee or employee or of a Magistrate in respect of anything which is in good faith done or intended to be done in pursuance of this Act, rules and bye-laws.