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Citedby 7 docs - [View All]
B. Narasimha Reddy And Anr. vs Bhaskara Rao Joshi And Anr. on 10 June, 2003
Gordhan Singh vs Custodian, Evacuee Property on 7 May, 1952
Arun Kumar Sinha And Ors. vs The Union Of India (Uoi) And Ors. on 13 February, 1964
Mohd. Hasham Died Per L.Rs. vs Dontaramoni Narsimha on 13 November, 2001
Asiatic Engineering Co. vs Achhru Ram And Ors. on 10 May, 1951

User Queries
good faith
evacuee property
property act
section 47(a)
custodian
[Complete Act]
Central Government Act
Section 47 in The Administration Of Evacuee Property Act, 1950
47. Protection of action taken in good faith.
(1) No suit, prosecution or other legal proceeding shall lie against the Custodian- General or the Custodian or any person acting under the direction of the Custodian in respect of anything which is in good faith done or intended to be done in pursuance of this Act or of any rules or orders made thereunder.
(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.