Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 228] [Entire Act] State of Maharashtra - Subsection Section 228(4) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965 (4)No compensation shall be payable by any person for any act done by him in good faith under sub-section (1) or (2).
