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State of Jharkhand - Section

Section 9 in The Bengal Alluvion and Diluvion Act, 1847

9. Indemnity clause.

- [* *] [Words in Sections 6 and 9, repealed by Act 16 of 1874 omitted.] no suit or action in any Court of Justice shall lie against the [Government] [Substituted by A.L.O.] or any of its officers on account of anything done in good faith in the exercise of the powers conferred by this Act.