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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Assam - Subsection

Section 47(2) in Assam Town and Country Planning Act, 1959

(2)Save as otherwise expressly provided in this Act, no suit or other legal proceeding shall lie against the State Government for any damage caused or likely to be caused by anything in good faith done or intended to be done in pursuance of this Act or any order made thereunder.