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[Cites 0, Cited by 0] [Section 225] [Entire Act]

State of Uttar Pradesh - Subsection

Section 225(2) in U.P. Revenue Code, 2006

(2)No suit or other proceeding shall lie against the State Government for any damage caused or likely to be caused or any injury suffered or likely to be suffered by virtue of any provisions of this Code or by anything in good faith done or intended to be in pursuance of the provisions of this Code or any rules made thereunder.