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

State of Punjab - Subsection

Section 20(1) in The Capital of Punjab (Development and Regulation) Act, 1952

(1)No suit, prosecution or other legal proceeding shall lie against the Chief Administrator, Estate Officer, or any other person acting under their direction in respect of any thing which is in good faith done or intended to be done in pursuance of this Act or of any rules or orders made thereunder.