Section 15 in The Chhattisgarh Tonahi Pratadna Nivaran Act, 2005
15. 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 any other person exercising any power or discharging any function or performing any duty under this Act, for anything done in good faith or intended to be done under this Act or any rule made thereunder.
