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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Andhra Pradesh - Subsection

Section 43(3) in Andhra Pradesh Irrigation Utilisation and Command Area Development Act, 1984

(3)No officer or servant of the Government shall be liable in respect of any such act in any civil or criminal proceeding, if the act was done in good faith in the course of execution of duties or the discharge of the functions imposed by or under this Act.