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[Section 47] [Complete Act]
Central Government Act
Section 47(2) in The Administration Of Evacuee Property Act, 1950
(2) No suit or other legal proceeding shall lie against the Central Government, the State Government, the Custodian- General or the Custodian or any other person in respect of any damage caused or likely to be caused by anything in good faith done or intended to be done in pursuance of this Act or of any rules or orders made thereunder.