Section 39 in Andhra Pradesh Tourism, Culture and Heritage Board Act, 2017
39. Protection of acts done in good faith.
- No matter or thing done and no contract of any kind entered into by an Authority or Commission and no matter or thing done by a member or officer or employee of the Board, Authority or Commission or by any other person whomsoever acting under the direction of Board, Authority or Commission shall, if the matter or thing was done or the contract was entered into bona fide for the purpose of executing the provisions of this Act, subject such member, officer, employee or person acting under the direction of the Board, Authority or Commission personally to any action, liability, claim or demand whatsoever in respect thereof.
