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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Puducherry - Subsection

Section 71(2) in Puducherry Land Reforms (Fixation of Ceiling on Land) Act, 1973

(2)No suit or other legal proceeding shall lie against the Government for any damage caused or likely to be caused by virtue of any provision of this Act or by anything which is in good faith done or intended to be done in pursuance of this Act or any rule or order made thereunder.