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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Haryana - Subsection

Section 48(2) in The Pepsu Tenancy and Agricultural Lands Act, 1955

(2)No suit or other legal proceeding shall lie against the State Government for any damage caused or likely to be caused or any injury suffered or likely to be suffered by virtue of any provisions contained in this Act or any rules made thereunder.