Section 254 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
254. Protection of action taken under Act.
(1) No suit or other legal proceeding shall lie Against the State Government for anything Cone or intended to be done under any provisions of this act or of any rule made thereunder.(2)No suit or other proceeding shall lie against any person for anything in good faith done or purporting to be done under this Act any rule made thereunder.
