Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 288] [Entire Act] Bombay Presidency - Subsection Section 288(2) in The Bombay Provincial Municipal Corporations Act, 1949 (2)No damages shall be payable for any act done in good faith by any person in any operation carried out in pursuance of section 286 or 287.
