(1)No suit or the legal proceedings in a civil or criminal court shall lie against any Panch, [-] [Omitted the word 'Up-Sarpanch' vide Haryana Act No. 10 of 1999.], Sarpanch, Member, Chairman, Vice- Chairman, President and Vice-President, as the case may be, in respect of any act done in good faith under this Act.(2)No civil suit or proceedings shall lie against any Gram Panchayat, Panchayat Samiti or Zila Parishad, as the case may be, in respect of any act done in the discharge of any of its functions and duties imposed under this Act.
