(1)No suit, prosecution or other legal proceeding shall lie against the Lokayukta or the Up-Lokayukta or the Lokayukta Aayog or against any officer, employee, agency or person referred to in section 18 in respect of anything which is in good faith done or intended to be done under this Act.(2)No proceedings of the Lokayukta Aayog shall be held bad for want of form and except on the grounds of jurisdiction, limitation and provisions of section 10, no proceedings or decision of the Lokayukta Aayog shall be liable to be challenged, reviewed, quashed or called in question in any court.
