Report No. 10
72. Protection of action taken in good faith.-
(1) No suit, prosecution or other legal proceeding shall lie against any person for anything in good faith done or intended to be done in pursuance of this Act or any order made thereunder.
(2) Subject to the other provisions of this Act no suit or other legal proceeding shall lie against the appropriate Government, the Collector or the competent authority for any damage caused or likely to be caused by anything which is in good faith done or intended to be done in pursuance of this Act or any order made thereunder.
[Section 18, R.A.]
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