Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 30] [Entire Act] State of Punjab - Section Section 22 in The Punjab Land Reforms Act, 1972 22. Indemnity. - No suit or other legal proceedings shall lie against any authority in respect of anything done in good faith in pursuance of the provisions of the Act.
