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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Karnataka - Subsection

Section 15(2) in Karnataka Ground Water (Regulation for Protection of Sources of Drinking Water) Act, 1999

(2)No suit, prosecution or other legal proceeding shall lie against the Government or any Officer of the Government for any damage caused or likely be caused by anything done or intended to be done in good faith under this Act or in pursuance of any order made or direction issued under this Act.