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 28A] [Entire Act] State of Haryana - Subsection Section 28A(2) in Haryana Municipal Corporation Act, 1994 (2)No suit or other legal proceedings shall lie against any such officer or other person for damages in respect of any act or omission as aforesaid.
