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State of Gujarat - Section

Section 69A in The Bombay Irrigation Act, 1879

69A. [ Protection of action taken in good faith. [Sections 69A to 69B were inserted by Gujarat 6 of 1984, section 8.]

- No suit, prosecution or other legal proceeding shall lie against the State Government or any officer or servant of that Government in respect of anything in good faith done or intended to be done in pursuance of the Act or any rules or orders made thereunder.