Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 8] [Entire Act]

State of Kerala - Section

Section 250 in Kerala Panchayat Raj Act, 1994

250. Protection of Acts done in good faith.

- (1) No suit prosecution or other legal proceedings shall lie against the president, vice-president, any member, secretary, any officer or employee of a panchayat for anything which is in good faith done or purported or intended to be done in pursuance of this Act or any rule or bye-law made thereunder.] [Substituted by Act 13 of 1999.]