Section 19(2) in The Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978
(2)No suit or other legal proceeding shall lie against the Government or the District Collector or the prescribed authority or any authority or officer subordinate to the Government or the District Collector or the prescribed authority for any damage caused or likely to be caused by anything which is, in good faith, done or intended to be done in pursuance of this Act or of any rule or order made thereunder.
