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State of Haryana - Section

Section 15 in Haryana Evacuee Properties (Management and Disposal) Act, 2008

15. Protection of Action Taken in good Faith.

- No suit or other legal proceeding shall lie against the State Government or any person appointed under this Act in respect of anything which is done in good faith good faith or intended to be done in pursuance of the provisions of this Act and any rules or orders made thereunder.