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[Cites 0, Cited by 1] [Section 32] [Entire Act]

State of Kerala - Subsection

Section 32(2) in The Kerala Buildings (Lease and Rent control) Act, 1965

(2)No suit or other legal proceedings shall lie against the Government, any officer or authority for any damages caused to likely to be caused by anything which in good faith done or intended to be done pursuance of this Act, any rule, order, or direction made or issued thereunder.