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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Assam - Subsection

Section 24(b) in Assam State Acquisition of Zamindaries Act, 1951

(b)Against the State for any damages caused or likely to be caused or any injury suffered or likely to be suffered by anything in good faith done or purporting to be done under this Act or the rules made thereunder.