Section 35 in United Khasi-Jaintia Hills Autonomous District (Management and Control of Forests) Act, 1958
35.
No suit or legal proceedings shall lie against the Executive Committee of the officers for anything done or purported to have been done in good faith under this Act and in pursuance of any lawful notice or order issued under this Act and the Rules made thereunder.Appendix I[Vide Section 2 (c)]
