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[Cites 0, Cited by 0] [Section 102(2)] [Section 102] [Entire Act]

State of Tamilnadu - Subsection

Section 102(2)(b) in Tamil Nadu Town and Country Planning Act, 1971

(b)No planning authority or other authority or officer or person shall be liable in respect of any such act in any civil or criminal proceeding, if the act was done in good faith in the exercise of the powers conferred, or discharge of the duties imposed or performance of the functions entrusted, by or under this Act or the rules or regulations made thereunder.