Section 110(2) in The Goa, Daman and Diu Public Health Act, 1985
(2)No local authority, officer or servant of any local authority or of the Government and no person appointed under section 11 of this Act, shall be liable in respect of any such act in any civil or criminal proceeding if the act was done in good faith in the course of the execution of duties or the discharge of functions imposed by or under this Act.
