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[Cites 0, Cited by 0] [Section 63(2)] [Section 63] [Entire Act]

State of Tamilnadu - Subsection

Section 63(2)(b) in Tamil Nadu Highways Act, 2001

(b)No such authority or officer or person shall be liable in respect of any such act in any civil or criminal proceedings, if the act was done in good faith in the course of the execution of the duties or the discharge of the functions assigned to such authority or officer or person by or under this Act.