Section 19 in West Bengal Land Reforms and Tenancy Tribunal Act, 1997
19. Protection of action taken in good faith.
No suit, prosecution or other legal proceeding shall lie against(a)the State Government or any officer of that Government, or(b)the Chairman or any Judicial Member or any Administrative Member, or any officer or other employee of the Tribunal, or any officer appointed to assist the Tribunal in the discharge of its functions under this Act, for anything which is in good fAith done or intended to be done under this Act or the rules or the regulations made thereunder.
