Section 37 in The Tamil Nadu Ancient and Historical Monument and Archaeological Sites and Remains Act, 1966
37. Protection of action taken under the Act. -No suit for compensation and no criminal proceeding shall lie against any public servant in respect of any act which is in good faith done or intended to be done in the exercise of any power conferred by this Act. [Tamil Nadu-section 37; Andhra Pradesh-section 37; Assam-section 24; Gujarat-section 38; Jammu and Kashmir-section 24; Karnataka-section 30; Madhya Pradesh-section 36; Maharashtra-section 40; Orissa-section 26; Punjab-section 37; Rajasthan-section 37; West Bengal-section 25.]
