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Union of India - Section

Section 70 in The Delhi Rent Act, 1995

70. Protection of action taken in good faith.-

No suit prosecution or other legal proceeding shall lie against the Central Government or against the Chairman or other Member of the Tribunal, or any other person authorised by such Chairman or other Member, for anything which is in good faith done or intended to be done in pursuance of this Act or any rule or order made thereunder.