Section 26 in Andhra Pradesh Economic Development Board Act, 2018
26. Protection of action taken in good faith.
(1)No suit, prosecution or other legal proceeding shall lie against the Board, or any member, officer, employee or consultant of the Board in respect of anything which is done or intended to be done in good faith, or any contract of any kind entered into by the Board in good faith in pursuance of this Act, or the regulations made, or orders or directions issued thereunder.(2)No Court shall have jurisdiction to entertain any suit or proceedings, in respect of anything done, action taken or direction issued by the Board or any Officer, employee or consultant of the Board in pursuance of any power conferred by or in relation to its or his functions under this Act
