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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Jharkhand - Subsection

Section 30(1) in The Bihar Evacuee Property (Management) Act 1953

(1)Now suit or other legal proceeding shall be against the State Government or any servant of the State Government for anything which is in good faith done or intended to be done in pursuance of this Act or the rules made thereunder.