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[Cites 0, Cited by 0] [Section 95] [Entire Act]

State of Assam - Subsection

Section 95(1) in Guwahati Metropolitan Development Authority Act, 1985

(1)No suit, prosecution or other proceeding shall lie against the Authority or Officer or servant thereof of any person acting under their direction or any Government Officer or servant Employed for the purpose of this act for anything which is in good faith done in pursuance of this Act, or any rules made thereunder.