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476. Protection of action of the Corporation, etc. No suit or prosecution shall be entertained in any court against the Corporation or against any municipal authority or against any municipal officer or other municipal employee or against any person acting under the order or direction of any municipal authority or any municipal officer or other municipal employee, for anything which is in good faith done or intended to be done, under this Act or any rule, regulation or bye-law made thereunder. 1. The words "or any other appropriate municipal authority" omitted by Act 67 of 1993, s. 117 (w.e.f. 1-10-1993). 2. Ins. by s. 118, ibid. (w.e.f. 1-10-1993). 3. Omitted by s. 118, ibid. (w.e.f. 1-10-1993).    |
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