Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Bengal Presidency - Section Section 9 in The Bengal Alluvial Lands Act, 1920 9. Indemnity. - No suit or other legal proceedings shall lie against the Collector, or any person acting under his direction, for any act done or ordered to be done in good faith under this Act.
