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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Tamilnadu - Subsection

Section 16(2) in Tamil Nadu Public Premises (Eviction of Unauthorised Occupants) Act, 1975

(2)No suitor other legal proceeding shall lie against the Government, the corporate authority, the appellate officer or the estate officer in respect of anything which is, in good faith, done or intended to be done in pursuance of this Actor of any rules or orders made thereunder.