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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Haryana - Subsection

Section 27(1) in The Haryana Ceiling of Land Holdings Act, 1972

(1)No suit, prosecution or other legal proceeding shall lie against any person in respect of any thing which is in good faith done or intended to be done under or in pursuance of this Act or any rules made thereunder.