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[Cites 0, Cited by 0] [Section 520A] [Entire Act]

State of Maharashtra - Subsection

Section 520A(4) in The Mumbai Municipal Corporation Act, 1888

(4)No suit or prosecution or other legal proceedings, shall lie against any person for anything in good faith done in pursuance of the provisions of this section; and no suit or other legal proceedings shall lie against the Government or any local authority, for any damage caused or likely to be caused by anything in good faith done in pursuance of the provisions of this section].