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State of Punjab - Section

Section 52 in The Pepsu Court of Wards Act, 2008

52. Bar of suits and proceedings.

(1)No suit shall be brought in any civil court in respect of the exercise of any discretion conferred by this Act.
(2)No suit shall be brought against any officer of Government or any guardian, manager or servant appointed by and discharging the duties under a Court of Wards for anything done by him in good faith under this Act.