Section 69 in The Orissa Municipal Corporation Act, 2003
69. Protection of action taken in good faith.
- No suit, prosecution or other legal proceeding shall lie against the Election Commission, or any person acting under the direction of the Election Commission in respect of anything which is in good faith done or intended to be done in pursuance of the forgoing provisions of this Chapter or of any order made thereunder or in respect of the tendering of any opinion by the Election Commission to the Government or in respect of the publication, by or under the authority of the Election Commission of any such opinion, paper or proceedings.
