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State of Punjab - Section

Section 16 in The Punjab Public Premises and Land (Eviction and Rent Recovery) Act, 1973

16. Protection of action taken in good faith.

- No suit, prosecution or other legal proceeding shall lie against the State Government or the corporate authority or the Commissioner or the Collector in respect of anything which is in good faith done or intended to be done in pursuance of this Act or of any rules or orders made thereunder.