Section 16 in Tamil Nadu Public Premises (Eviction of Unauthorised Occupants) Act, 1975
16. Protection of action taken in good faith.
(1)No suit, prosecution or other legal proceeding shall lie against any person for anything which is, in good faith, done or intended to be done in pursuance of this Act or any rules or orders made thereunder.(2)No suitor other legal proceeding shall lie against the Government, the corporate authority, the appellate officer or the estate officer in respect of anything which is, in good faith, done or intended to be done in pursuance of this Actor of any rules or orders made thereunder.
