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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Gujarat - Subsection

Section 46(2) in Gujarat Khar Lands Act, 1963

(2)No suit or prosecution shall be instituted against any public servant ox person duly authorized under this Act in respect of anything done or intended to be done under this Act, unless the suit or prosecution has been instituted within six months from the date of the act complained of.