Report No. 104
3.4. Importance of three aspects of section 1.-
Each of the three matters mentioned above1 in our analysis of section 1 has an importance of its own. The first, which relates to the persons entitled to protection, is important, because of the recent increase in the number of authorities performing quasi-judicial functions. The second-the kind of proceedings enjoying protection-is important, because of certain emerging concepts of administrative law. The third-the extent of protection-is also important, because of its concern with the state of mind and other elements which are the essential criteria for availability of the immunity granted by the Act.
1. Para. 3.2, supra.
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