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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Haryana - Subsection

Section 52(1) in Faridabad Complex (Regulation and Development) Act, 1971

(1)No suit, prosecution or other legal proceedings shall lie against the Chief Administrator, or any other person acting under his direction in respect of anything which is in good faith done or intended to be done in pursuance of this Act or of any rules or orders made thereunder.