Section 14(1) in Tamil Nadu Preservation of Private, Forests Act, 1949
(1)No suit, prosecution or other legal proceeding shall lie in any Court against any officer or servant of the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government or any person acting under his direction or aiding or assisting him -(a)i or, or on account of, or in respect of, any sentence passed, or any act ordered or done by him in exercise of any jurisdiction or power purporting to have been conferred on him by the said Act, or(b)for carrying out any sentence passed by any Court in exercise of any such jurisdiction or power as aforesaid.
