Section 121 in The Goa, Daman and Diu Town and Country Planning Act, 1974
121. Bar of legal proceedings.
- No suit or other legal proceeding shall be maintained against the Government, Planning and Development Authority or any of its officers or persons duly appointed or authorised by it in respect of anything in good faith done or purporting to be done under the provisions of this Act or the rules or regulations made thereunder.
