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[Cites 0, Cited by 0] [Section 33] [Entire Act]

NCT Delhi - Subsection

Section 33(2) in The Delhi and Ajmer Merwara Land Development Act, 1948

(2)Save as otherwise expressly provided by or under this Act, no suit or other legal proceeding shall lie against the Government for any damage caused or likely to be caused by anything in good faith done or intended to be done in pursuance of this Act.