Section 33(1) in Roerich and Devikarani Roerich Estate (Acquisition and Transfer) Act, 1996
(1)No. suit, prosecution or other legal proceeding shall lie against the State Government or the Board or any Officer or other employee of the State Government or the Board or other person authorised by the State Government or the Board for anything which is in good faith done or intended to be done under this Act.
