Section 49 in Bihar Private Irrigation Works Act, 1922
49. Bar to proceedings for act done in good faith.
- No suit or other proceedings shall lie against any person in respect of anything in good faith done or purporting to be done under or in pursuance of any provision of this Act.Notifications[Notification No. MI Medium 24/63-2616 Agri. dated 20th May, 1963. - In exercise of the powers conferred by Section 45 of the Bihar Private Irrigation Work Act, 1922 (B. & O. Act V of 1922], the Governor of Bihar is pleased to confer and impose on all District Development Officers, all the powers and duties of the Collector under the said Act to be exercised and performed by them within their respective jurisdictions.]
