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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Tamilnadu - Subsection

Section 47(3) in Tamil Nadu Minor Inams (Abolition and Conversion Into Ryotwari) Act, 1963

(3)No suit, prosecution or other proceeding shall be instituted against any officer or servant of the Government for any act done or purporting to be done under this Act or any rule made thereunder after the expiry of six months from the date of the act complained of.