Section 46 in Telangana Prevention of Fragmentation and Consolidation of Holdings Act, 1956
46. Public servants indemnified for acts done under this Act.
- No suit or other legal proceedings shall be maintained in respect of the exercise of any power or discretion conferred by this Act, or against any public servant or person duly appointed or authorised under this Act, in respect of anything in good faith done or purporting to be done under the provisions thereof or the rules made thereunder.
