Section 7 in The Haryana Rural Development Fund Act, 1983
7. Protection of action taken in good faith.
- No suit, prosecution or other legal proceeding shall lie against the State Government or any officer of the State Government [or Board or local authority] [Added by Haryana Act No. 17 of 1994.] 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.
