Section 155(3) in Uttarakhand Panchayati Raj Act, 2016
(3)No civil case or prosecution shall be entertained in any court against a Gram Panchayat or any member or officer thereof or any person acting under its or his direction in respect of anything in good faith done or intended to be done under this Act or any rule or bye-laws made thereunder.(B)No civil court shall, in the course of any suit, grant any temporary injunction, or made any interim order prohibiting temporary injunctions by civil courts against Zila Panchayat, Kshettra Panchayat or their officers -
