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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Odisha - Subsection

Section 70(2) in The Orissa Land Reforms Act, 1960

(2)No suit or other legal proceeding shall lie against the Government or any officer or authority for any damage caused or likely to be caused, for any injury suffered, or is likely to be suffered by virtue of any provision of this Act or by anything in good faith done or intended to be done in pursuance of this Act or any rules or orders made thereunder.