Section 16 in Andhra Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1968
16. Protection of action taken in good faith:
- No suit, prosecution or other legal proceedings shall lie against the Government [or the corporate authority] [Substituted by A.P. Act 15 1986.] or the Appellate Officers or Estate Officers 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.
