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State of West Bengal - Section

Section 155 in The Calcutta Improvement Act, 1911

155. Indemnity to Board, etc. -

No suit shall be maintainable against the Board, or any Trustee, or any officer or servant of the Board, or any person acting under the direction of the Board or of the Chairman or of any officer or servant of the Board, in respect of anything lawfully and in good faith and with due care and attention done under this Act or any rule made hereunder.