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State of Haryana - Section

Section 17 in The Land Acquisition (East Punjab) Amendment Act, 1948

17. Bar to certain suits.

- No suit shall lie in any civil court against the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government or any Excise Officer for damages for any act in good faith done or ordered to be done in pursuance of this Act.