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State of West Bengal - Section

Section 15B in The Canals Act, 1864

15B. [ Protection of action taken under this Act. - [Sections 15A and 15B inserted by W.B. Act 48 of 1981.]

No suit, prosecution or other legal proceeding shall lie against the Engineer or the supervisor or any other person authorised in that behalf by the Engineer or the supervisor, as the case may be, for anything which is in good faith done or intended to be done under this Act.]