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State of Uttar Pradesh - Section

Section 14 in The United Provinces Agricultural Tenants (Acquisition of Privileges) Act, 1949

14. Protection of public servants.--

No suit, prosecution or other proceeding shall lie without the previous sanction of the [State Government] [Substituted by the ALO 1950 for Provincial Government] against any person for any act done or purporting to be done under" this Act or any rule made thereunder.