Section 19 in The Punjab Thur and Sem Lands (Reclamation) Act, 1963
19. Protection of acts done in good faith.
(1)No suit, prosecution or other legal proceeding shall be against any person deemed to be a public servant under section 18 in respect of anything which is in good faith done or intended to be done in pursuance of this Act or the rules made thereunder.(2)No suit or other legal proceeding shall lie against the State government for any damage caused by anything which is in good faith done or intended to be done in pursuance of this Act or the rules made thereunder.
