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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Jharkhand - Subsection

Section 23(2) in The Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947

(2)No suit or other legal proceeding shall lie against the Government for any damage which is in good faith done or intended to be done in pursuance of any order made or deemed to be made under this Act.