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State of Uttar Pradesh - Section

Section 26 in The U. P. Opium Smoking Act, 1934

26. Bar of certain suits.

- No suit shall lie in any Civil Court against the [Government] [Substituted by the A.O. 1950 for 'Crown' which has been Substituted by A.O. 1937 for 'Secretary of State for India in Council'.] or a Collector or [any officers of the Excise, Police or Land Revenue Departments, Pradhan or Secretary of a Gaon Sabha or village Chaukidar] [Substituted by U.P. Act No. XXIII of 1961.] for damages for any act in good faith done or ordered to be done in pursuance of this Act.