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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Odisha - Subsection

Section 55(2) in The Orissa Irrigation Act, 1959

(2)No suit or prosecution shall be instituted against any public servant or officer or person duly authorised under this Act in respect of anything done or intended to be done under this Act, unless the suit or prosecution has been instituted within six months from the date of commission of the act complained of.