Section 31 in Jharkhand Single Window Clearance Act, 2015
31. Protection of action taken in good faith.
- No suit or legal proceeding shall lie against the Chairman or other members of the Governing Body or High Powered Committee or Single Window Clearance Committee or District Executive Committee or Agencyor District Level Nodal Agency or any employees of such committee in respect of anything which is done or intended to be done in good faith under this Act or any Rule made there under.
