Section 48(2) in The Karnataka Public Libraries Act, 1965
(2)No suit or other legal proceeding shall lie against the State Government, the Director of Public Libraries, the State Library Authority or a Local Library Authority, or any member, officer, servant or agent of such Authority acting under its direction, in respect of anything done or intended to have been done lawfully and in good faith under this Act or any rule, bye-law or order made thereunder.
