Section 46 in Tamil Nadu Land Improvement Schemes Act, 1959
46. Bar of certain suits, prosecutions, etc.
(1)No suit or other proceeding shall lie against the Government for any act done or purporting to be done under this Act or any rule made thereunder.(2)No suit, prosecution or other proceeding shall lie against any officer or servant of the Government or any public servant for any act done or purporting to be done under this Act or any rule or regulation made thereunder, without the previous sanction of the Government.(3)No officer or servant of the Government, and no public servant shall be liable in respect of any such act in civil or criminal proceeding if the act was done in good faith and in the course of the exercise of the powers conferred, the discharge of the duties imposed or the performance of the functions entrusted by or under this Act or the rules or regulations made thereunder.
