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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Tamilnadu - Subsection

Section 46(2) in Tamil Nadu Land Improvement Schemes Act, 1959

(2)No suit, prosecution or other proceeding shall lie against any officer or servant of the Government or any public servant for any act done or purporting to be done under this Act or any rule or regulation made thereunder, without the previous sanction of the Government.