Section 334(1) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(1)No officer or servant of the Government shall be liable in any civil or criminal proceeding in respect of any act done or purporting to be done under this Act or under any rules made thereunder, if the act was done in good faith and in the course of execution of the duties or the discharge of functions, imposed by or under this Act.
