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State of West Bengal - Section

Section 9 in Calcutta Tramways Company (Acquisition of Undertaking) Act, 1976

9. Protection of action taken in good faith. -

No suit, prosecution or other legal proceeding shall lie against the State Government [or the new company]or an officer or other employee serving in connection with the affairs of the undertaking of the Company for anything which is in good faith done or intended to be done under this Act.