Section 115 in Hyderabad Metropolitain Water Supply Sewerage Act, 1989
115. Protection of action done in good faith.
(1)No suit or prosecution shall be entertained in any court against the Board or against any officer or employee of the Board or against any person acting under the order or direction of the Board or any officer or employee of the board for anything which is in good faith done or intended to be done under this Act or any rule or regulation, made there under.(2)No suit, prosecution or other legal proceedings shall lie against any officer or employee of the Board for any act done or purporting to be done under this Act or any rule or regulation made there under without the previous sanction of the Board.
