Section 10 in The Orissa Rural Infrastructure and Socio-Economic Development Act, 2004
10. Protection of action taken in good faith.
- No suit, prosecution or other legal proceedings shall lie against the State Government or notified authority or person appointed under Sub-section (1) of Section 6 or the appellate authority in respect of anything which is in good faith done or intended to be done in pursuance of provisions of this Act or rules or order made thereunder.
