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State of Tamilnadu - Section

Section 137 in Tamil Nadu State Housing Board Act, 1961

137. Protection of action taken in good faith.

- No suit, prosecution or other legal proceeding shall lie against the Government, the Board or any Committee thereof or any officer or servant of the Government or the Board for anything which is in good faith done or intended to be done in pursuance of this Act or any rule or regulation made thereunder.