Section 165 in Manipur Land Revenue and Land Reforms Act, 1960
165. Protection of action taken in good faith.
- No suit, prosecution or other proceedings shall lie-(a)against any officer of the Government for anything in good faith done or intended to be done under this Act;(b)against the Government for any damage caused or likely to caused or any injury suffered or likely to be suffered by anything, in good faith, done or intended to be done under this Act.
