Section 57 in Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961
57. Indemnity.
- No suit, prosecution or other legal proceeding shall be against the authorized officer, the Registrar, the Rent Court, the Rent Tribunal or other authority for anything which is in good faith done or intended to be done in pursuance of this Act of any rule of older made there under.
