Section 39 in THE UTTAR PRADESH VINDHYA DHAM TEERTH VIKAS PARISHAD ACT, 2021
39. No suit, prosecution or other legal proceeding shall lie against the Parishad, Planning and Development Committee, their Members, officers or employees
including any other person authorized by them to exercise any power or to discharge any function under this Act for anything which is done or intended to be done in good faith under this Act.
