Section 47 in Travancore-Cochin Hindu Religious Institutions Act, 1950
47.
No action for damages shall lie against any officer of the Devaswom Department or any of the members of the committee appointed under the provisions of this Chapter or against any person acting under or in pursuance of the authority conferred by the provisions of this Chapter for any act bonofide done or ordered to be done under the provisions of this Chapter.Provided that this Section shall not bar the institution by any person of any suit for the establishment or declaration of any right affected by any act or order done or passed under the provisions of this Chapter.
