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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Punjab - Subsection

Section 19(2) in The Punjab Thur and Sem Lands (Reclamation) Act, 1963

(2)No suit or other legal proceeding shall lie against the State government for any damage caused by anything which is in good faith done or intended to be done in pursuance of this Act or the rules made thereunder.