Section 20 in Rajasthan River Basin and Water Resources Planning Act, 2015
20. Protection of action taken in good faith.
- No suit, prosecution or other legal proceeding shall be maintainable against the Council or the Authority or the Chairpersons or members or officers or employees thereof or any person acting under the direction of the Council or the Authority, as the case may be, in respect of anything which is done or intended to be done in good faith in pursuance of this Act or the rules or regulations made thereunder.
