Section 143(1) in Arunachal Pradesh Panchayat Raj Act, 1997
(1)No suit or prosecution shall lie against any member, officer, employee or agent of a Gram Panchayat or an Anchal Samiti or a Zilla Parishad, in respect of anything done or intended to be done in good faith under this Act or any rule or bye-law made thereunder.
