Section 68A in Kerala Irrigation and Water Conservation Act, 2003
68A. [ Protection of action and immunities from challenge etc. [Inserted by Kerala Irrigation and Water Conservation (Amendment) Act, 2006.]
(1)No suit, prosecution or other legal proceedings shall lie against the Authority or against any officer or employee in respect of anything which is done in good faith or intended to be done in the discharge of official duties under this Act.(2)No civil court shall have jurisdiction to settle, decide or deal with any question of fact or to determine any matter which is by or under this Act required to be settled, decided or dealt with or to be determined by the Authority under this Act.]
