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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Punjab - Subsection

Section 15(2) in The East Punjab Utilization of Lands Act, 1949

(2)No suit or other legal proceedings shall lie against the [Government] [Substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.] for any damage caused by anything which is, in good faith done or intended to be done under this Act.