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[Cites 0, Cited by 6] [Entire Act]

Union of India - Section

Section 22 in The Evacuee Interest (Separation) Act, 1951

22. Protection of action taken in good faith.

No suit, prosecution or other legal proceeding shall lie against the appellate officer or the competent officer in respect of anything which is in good faith done or intended to be done in pursuance of this Act or of any rules or orders made thereunder.