Section 21(2) in Himachal Pradesh Universities of Agriculture, Horticulture and Forestry Act, 1986
(2)Save as otherwise provided in this Act, all acts and orders in good faith done and passed by the University or any of its authorities shall be final and no suit shall be instituted against or damages claimed from the University or its authority for anything done or purported to have been done in pursuance of this Act or the Statutes or the Regulations.
