Section 85 in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
85. Protection of action taken under this Chapter.
(1)No suit, prosecution or other legal proceeding shall lie against any person for anything which is, in good faith, done or intended to be done in pursuance of the provisions of this Chapter or any order made in pursuance of any of those provisions.(2)No suit or other legal proceeding shall lie against the Tribunal [Commissioner, [Additional Commissioner] [Substituted by section 11 of the Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1993 (Tamil Nadu Act 18 of 1993).], Joint Commissioner, Deputy Commissioner] or Assistant Commissioner for any damage caused or likely to be caused anything, in good faith, done or intended, to be done in pursuance of the provisions of this Chapter or any order made in pursuance of any of those provisions.
