[Cites 0, Cited by 0]
[Entire Act]
State of West Bengal - Section
Section 24 in The Calcutta Thika Tenancy (Acquisition And Regulation) Act, 1981
24. Indemnity.-
No suit, prosecution or other legal proceedings whatsoever shall lie against any person for anything in good faith done or intended to be done under this Act.| Section 25 substituted by W.B. Act 21 of 1993 (w.e.f. 15.3.1994).The original Section 25 was as under:25 Survey.- The State Government shall cause a survey to be made in the areas of Calcutta as described in sub-section (2) of section 1 of the Calcutta Thika Tenancy Act. 1949 in accordance with the provisions of the Calcutta Survey Act, 1887, in order to record the names of thika tenants and of Bharatias. |