Section 17(1) in The Tamil Nadu Agricultural Lands Record Of Tenancy Rights Act, 1969
(1)No suit, prosecution or other legal proceeding shall lie against the record officer, the appellate authority, [the District Collector or the officer referred to in section 7] [Words and figure were Substituted for 'the District Collector' by Tamil Nadu Act 34 of 1972.] or other authority for anything which is in good faith done or intended to be done in pursuance of this Act or any rule made thereunder.
