Section 20 in Andhra Pradesh Compulsory Registration of Marriages Act, 2002
20. Protection of action taken in good faith.
- No suit, prosecution or other legal proceedings shall lie against the Government, the Registrar General, any Registrar or Marriage Officer or any person exercising any power of performing any duty under this Act, for anything in good faith done or intended to be done in pursuance of this Act or any rule or orders made thereunder.
