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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Rajasthan - Subsection

Section 45(1) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952

(1)No suit, prosecution other legal proceedings shall he against any person for anything which is in good faith done or intended to be done under or in pursuance of this Act or any rules made thereunder.