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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Uttar Pradesh - Subsection

Section 13(2) in United Provinces Acquisition of Property (Flood Relief) Act, 1948

(2)No suit or other legal proceeding shall lie against the [State Government] [Substituted by the A.I.O. 1950 for ] for any damage caused or likely to be caused by anything in good faith done or intended to be done in pursuance of this Act or any rule or order made thereunder.