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State of Punjab - Section

Section 13 in The Punjab Religious Premises and Land (Eviction and Rent Recovery) Act, 1997

13. Protection of action taken in good faith.

- No suit, prosecution or other legal proceeding shall lie against the Commissioner, the Collector or any other person authorised by him in respect of anything which is in good faith done or intended to be done in pursuance of this Act or orders made thereunder.