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State of West Bengal - Section

Section 21 in The West Bengal Slum Areas (Improvement And Clearance) Act, 1972

21. Indemnity.

- No suit or proceeding shall lie against the State Government or any prescribed authority, and no suit, proceeding or prosecution shall lie against any person, for anything in good faith done or intended to be done in pursuance of this Act or any rule, scheme or order made thereunder.