Section 218 in The Punjab Panchayati Raj Act, 1994
218. Protection of action in good faith.
- No suit, prosecution, or other legal proceedings shall lie against a Panchayat or any of its officers or employees duly appointed or otherwise in respect of anything which is in good faith done or intended to be done are purporting to be done under this Act or any rule or regulation or bye-law made thereunder.
