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Report No. 190

Protection of Action (Section 52G)

8.9.20 Section 52 G provides for the protection of action taken by the central government in good faith under sections 52A, 52B or 52D and by the administrator under section 52A, 52B or 52B or 52C.

8.9.21 It is suggested that the protection extended to central government, at present should be extended to the Authority because, as proposed the action may be taken under the aforesaid sections by the Authority. Therefore, amendments may be made in these sections.









  

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