Section 8(2) in Telangana Assigned Lands (Prohibition of Transfers) Act, 1977
(2)No suit or other legal proceedings shall lie against the Government for any damage caused or likely to be caused or for any injury suffered or likely to be suffered, by virtue of any provision of this Act, or for anything which is in good faith done or intended to be done in pursuance of this Act, or any rules made thereunder.
