Section 105(1) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
(1)No suit, prosecution or other legal proceeding shall lie against the authorized officer, Land Board, [xxx] [These words 'Sugar Factory Board' were omitted by section 3(20) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1971 (Tamil Nadu Act 41 of 1971).] Land Commissioner, [xxx] [Substituted for the words 'High Court' by section 3(k) of the Tamil Nadu Laud Reforms (Fixation of Ceiling on Land) Amendment Act, 1983 (Tamil Nadu Act 3 of 1984) and the words 'Land Tribunal, Special Appellate Tribunal' were omitted by the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 2003 (Tamil Nadu Act 26 of 2003).] or other authority for anything which is in good faith done or intended to be done in pursuance of this Act or any rule or order made thereunder.
