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[Cites 0, Cited by 0] [Section 294] [Entire Act]

State of Andhra Pradesh - Subsection

Section 294(3) in Andhra Pradesh Municipalities Act, 1965

(3)No claim shall lie against the Municipal Health Officer or any person acting under his authority or the council, for any damage or inconvenience necessarily caused in good faith by the exercise of powers under this section or by the use of any force necessary for effecting any entry into any place under this section.