Section 32 in Telangana Bio-fertilizers (Monitoring and Quality Control) Act, 2006
32. Protection of action taken in good faith.
- No suit, prosecution or other legal proceedings shall lie against the Government or any officer, authority or person empowered to exercise the powers and perform the functions by or under this Act for anything which is done in good faith or intended to be done under this Act or the rules or orders made thereunder.
