Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Entire Act] State of Kerala - Section Section 25 in Kanam Tenancy Abolition Act, 1976 25. Protection of action taken under the Act. - No suit, prosecution or other legal proceedings shall lie against the Government or any officer for anything in good faith done or intended to be done under this Act or the rules or orders made thereunder.
