Section 13(2) in Telangana Occupants of Homesteads (Conferment of Ownership) Act, 1976
(2)No suit or other legal proceeding shall lie against the Government or the authorised officer or any authority or officer subordinate to the Government or the authorised officer for any damage caused or likely to be caused by anything which is, in good faith, done or intended to be done in pursuance of this Act or of any rule or order made thereunder.
