Section 34 in Tripura Buildings (Lease and Rent Control) Act, 1975
34. Protection of action taken in good faith.
(1)No suit, prosecution or other legal proceeding shall lie against any person for anything which is in good faith done or intended to be done in pursuance of this Act or any rule, order or direction made or issued thereunder.(2)No suit or other legal proceeding shall lie against the Government, any officer or authority for any damage caused or likely to be caused by any thing which is in good faith done or intended to be done in pursuance of this Act or any rule, order or direction made or issued thereunder.[Inserted by The Tripura Buildings (Lease and Rent Control) Amendment Act, 1982, w.e.f. 15.11.1983.]
