Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 307] [Entire Act] State of Assam - Subsection Section 307(3) in Gauhati Municipal Corporation Act, 1971 (3)No person shall be liable to pay damages in respect of anything in good faith done or intended to be done under subsection (1) of this section.
