(1)No suit, prosecution, or other legal proceeding shall lie against the Lokayukta or against any officer, employee, agency or person referred to in section 15 in respect of anything which is in good faith done or intended to be done under this Act.(2)No proceedings of the Lokayukta shall be held bad for want of form and except on the ground of jurisdiction, no proceedings or decision of the Lokayukta shall be liable to be challenged, reviewed, quashed or called in question in any court.
