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Union of India - Section
Section 74 in Indian Forest Act, 1927
74. Indemnity for acts done in good faith.
- No suit shall lie against any public servant for anything done by him in good faith under this Act.| [Madhya Pradesh].- In its application to the State of Madhya Pradesh, for Section 74, substitute the following section, namely:74. Indemnity for acts done in good faith.No suit, prosecution or other legal proceeding shall lie against any public servant for anything done in good faith or omitted to be done likewise, under this Act or the rules or orders made thereunder..M.P. Act 25 of 1983, Section 8 (w.e.f. 1-11-1983).[Uttaranchal].- In its application to the State of Uttaranchal, for Section 74, substitute the following section, namely:74. Indemnity for acts done in good faith.No suit, prosecution or other legal proceeding shall lie against the State Government or any public servant for anything done by him under this Act or rules or orders made thereunder.Uttaranchal Act 10 of 2002, Section 16.[Uttar Pradesh].- In its application to the State of Uttar Pradesh, for Section 74, substitute the following section, namely:74. Indemnity for acts done in good faith.No suit, prosecution or other legal proceeding shall lie against the State Government or any public servant for anything which is in good faith done or intended to be done in pursuance of this Act or rules or orders made thereunder.U.P. Act 1 of 2001, Section 17 (w.e.f. 16-4-2001).[West Bengal].- In its application to the State of West Bengal, for Section 74, substitute the following section, namely,74. Indemnity for acts done in good faith.(1) No suit or criminal prosecution or other legal proceeding shall lie against any public servant for anything done by him in good faith under this Act.(2) No Court shall take cognizance of any offence alleged to have been committed by a Forest Officer while acting or purporting to act in the discharge of his official duty except with previous sanction of the State Government.W.B. Act 22 of 1988, Section 22 (w.e.f. 3-2-1989). |