Section 34 in Telangana Water, Land and Trees Act, 2002
34. Protection of action taken in good faith.
(1)No suit, prosecution or other legal proceeding shall lie against any public servant or person appointed or authorised under this Act, in respect of anything which is in good faith done or intended to be done under this Act or in pursuance of any order made or directions issued under this Act.(2)No suit, prosecution or other legal proceeding shall lie against the Government or any officer of the Government for any damage caused or likely to be caused by anything which is in good faith done or intended to be done under this Act or in pursuance of any order made or directions issued under this Act.(3)Any action or act done by any public servant in the absence of good faith as determined by the Authority shall not be covered under the protection given under subsections (1) and (2) and such public servant shall be deemed to be guilty of the offence and shall be liable to be proceeded against and punished accordingly.
