Section 7 in Telangana Forest Produce (Fixation of Selling Prices) Act, 1989
7. Saving in respect of acts done in good faith.
- No suit or other legal proceedings shall lie against the Government or any of their Officers for any damage caused or likely to be caused or any injury suffered or likely to be suffered by virtue of the enforcement of the provisions of this Act or for anything which in good faith done or intended to be so done in pursuance of this Act or the rules made thereunder.
