Section 22 in Arunachal Pradesh Property Rights to Slum Dwellers Act, 2012
22. Protection of action taken in good faith.
- No suit, prosecution or other legal proceedings shall lie against the Government or any Officer or other employee of the Government or any Authority or Committee constituted under this Act or executing any scheme made under this Act or any member, officer or other employee of such authorities or committees in respect of anything which is done or intended to be done in good faith in pursuance of this Act or the rules or schemes made, or the orders or directions issued, thereunder.
