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State of Tamilnadu - Section

Section 491 in The Coimbatore City Municipal Corporation Act, 1981

491. Indemnity to Government, municipal authorities, officers and agent.

- No suit shall be maintainable against the Government or any municipal authority, officer or servant or any person acting under the direction of the Government or any municipal authority, officer or servant, or of a Magistrate, in respect of anything in good faith done under this Act or any rule, by-law, regulation or order made under it.