Mobile View
Main Search Forums Advanced Search Disclaimer
User Queries
[Section 47] [Complete Act]
Central Government Act
Section 47(1) in The Administration Of Evacuee Property Act, 1950
(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.