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State of West Bengal - Section

Section 20 in West Bengal Trees (Protection and Conservation in Non-Forest Areas) Act, 2006

20. Bar on proceedings.

—No suit, prosecution or other legal proceedings shall lie against the State Government or against any officer or against any designated agency of the State Government empowered to exercise power or to perform duties or to discharge functions under this Act, for anything which is in good faith done or intended to be done under this Act.