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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Maharashtra - Subsection

Section 69(1) in Maharashtra Highways Act, 1955

(1)No suit, prosecution or other legal proceedings shall be instituted against any public servant or officer or person duly authorised under this Act in respect of anything in good faith done or intended to be done under this Act, or the rules or order made thereunder.