Section 66 in Arunachal Pradesh (Horticultural Produce, Marketing and Processing) Board Act, 2014
66. Bar to civil suit and Protection to person acting in good faith.
- No suit, prosecution or legal proceedings shall lie in respect of anything done in good faith or intended to be done under this Act or rule or bye-laws made thereunder, against the officer of the State Government or against the Board or any committee or against any person acting under the directions of such Board, Committee or any officer or servant of State Government Board or Committee.
