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[Cites 0, Cited by 1] [Section 23] [Entire Act]

State of Jharkhand - Subsection

Section 23(1) in The Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947

(1)No suit, prosecution or other legal proceeding shall lie against any person for anything which is in good faith done or intended to be done in pursuance of any order made or deemed to have been made under this Act.