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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Kerala - Subsection

Section 18(2) in Sree Pandaravaka Lands (Vesting and Enfranchisement) Act, 1971

(2)No suit, prosecution or other legal proceedings shall be instituted against any officer or person duly appointed, authorised or empowered under this Act in respect of anything which is in good faith done or intended to be done under this Act or any rule made thereunder.