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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Karnataka - Subsection

Section 70(2) in Karnataka Highways Act, 1964

(2)No suit or prosecution shall be instituted against any public servant or officer or person duly authorised under this Act in respect of anything done or intended to be done under this Act, except with the previous sanction of the State Government.