Section 11(1) in The Rajasthan Agricultural Pests and Diseases Act, 1951
(1)No suit, or prosecution, legal proceedings shall lie against the [State Government] [Substituted by section 4 of the Rajasthan Act No. 27 of 1957-published in the Rajasthan Gazette, Part IV-A, Extraordinary, dated 13.8.1957.] or any officer of the [State Government] [Substituted by section 4 of the Rajasthan Act No. 27 of 1957-published in the Rajasthan Gazette, Part IV-A, Extraordinary, dated 13.8.1957.] in respect of any thing in good faith done or intended to be done under this Act or for any damage to property caused by any action taken in good faith in carrying out the provisions of this Act.
