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State of West Bengal - Section

Section 408 in West Bengal Municipal Act, 1993

408. Indemnity.

- No suit shall be maintainable against any municipal authority or any officer or other employee of the Municipality or any person acting under the direction of any municipal authority or any officer or other employee of the Municipality or of a Magistrate in respect of anything done lawfully and in good faith and with due regard to the provisions of this Act or the rules or the regulations made thereunder.J. Power and duties of Police-officers