Section 57 in The Gujarat Water Users' Participatory Irrigation Management Act, 2007
57. Protection of action taken in good faith.
- No suit prosecution or other legal proceedings shall lie against the Competent Authority, the Association or, as the case may be, the Committee or any member, officer or servant of the Association or, as the case may be, the Committee for anything which is, in good faith, done or intended to be done in pursuance of the provisions of this Act or of any rule made thereunder.
