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[Cites 0, Cited by 7] [Entire Act]

State of Maharashtra - Section

Section 41 in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971

41. Protection of action taken in good faith.

- No suit, prosecution, or other legal proceedings shall lie against the Competent Authority or against any person acting under its authority for anything which is in good faith done or intended to be done under this Act or the rules made thereunder.