Section 17 in The Tamil Nadu Agricultural Lands Record Of Tenancy Rights Act, 1969
17. Indemnity.
(1)No suit, prosecution or other legal proceeding shall lie against the record officer, the appellate authority, [the District Collector or the officer referred to in section 7] [Words and figure were Substituted for 'the District Collector' by Tamil Nadu Act 34 of 1972.] or other authority for anything which is in good faith done or intended to be done in pursuance of this Act or any rule made thereunder.(2)No suit or other legal proceeding shall lie against the Government for any damage caused or likely to be caused by virtue of any provision of this Act or by anything which is in good faith done of intended to be done in pursuance of this Act or any rules made thereunder.
