Section 35 in The Rajasthan Imposition of Ceiling on Agricultural Holding Act, 1973
35. Indemnity.
(1)No suit, prosecution or other legal proceeding shall lie against the Authorised Officer, the Board or other authority for anything which is in good faith done or intended to be done in pursuance of this Act, or any rule or order made thereunder.(2)No suit, prosecution or other legal proceeding shall lie against the State Government for any damage caused or likely to be caused by virtue of any provisions of this Act or by anything which is in good faith done or intended to be done in pursuance of this Act or any rule or order made thereunder.
