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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Jharkhand - Subsection

Section 38(1) in Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956

(1)No suit, prosecution or other legal proceeding shall lie against any person for anything which is in good faith done or intended to be done in pursuance of this Act or any rules made thereunder.