Section 23(2) in Kerala Agricultural University Act, 1971
(2)Save as otherwise provided in this Act, all acts and orders in good faith done and passed by the University or any Authority or body of the University shall be final and no suit shall be instituted against or damage claimed from the University or Authority or body for anything done or purported to be done in pursuance of this Act, the Statutes, the Ordinances and the Regulations made thereunder.
