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State of Assam - Section

Section 19 in Assam Land Grabbing (Prohibition) Act, 2010

19. Protection of persons acting in good faith.

- No suit, prosecution or other legal proceeding shall lie against any officer or employees of the Special Court or any officer of the Government for anything which is in good faith done, or intended to be done under this Act (Act. 45 of 1860) or the rules made there under.