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State of Bihar - Section

Section 406 in The Bihar Municipal Act, 2007

406. Indemnity.

- No suit shall be maintainable against any municipal authority or any officer or other employee of the Municipality or any person acting under the direction of any Municipal Authority or any officer or other employee of the Municipality or a Magistrate in respect of anything done lawfully and in good faith and with due care and attention under this Act or the Rules or the Regulations made thereunder.O. Powers and duties of Police Officers