Section 34 in Puducherry Buildings (Lease and Rent Control) Act, 1969
34. Indemnity.
(1)No suit, prosecution, or other legal proceedings shall lie in any Court against any officer or servant of the Government or any person acting under his direction or aiding or assisting him -(a)for, or on account of, or in respect of, any sentence passed or deemed to have been passed, any decision given or deemed to have been given, or any act ordered or deemed to have been ordered or done or deemed to have been done by him, in exercise of any jurisdiction or power purporting to have been conferred on him by or under this Act; or(b)for carrying out any sentence passed or decision given by an Court or other authority in exercise of any such jurisdiction or power as aforesaid.(2)No suit or other legal proceeding shall lie against the Government for, or on account of, or in respect of, any act, matter or thing whatsoever, purporting to have been done in pursuance of or under this Act.
