Section 23 in Andhra Pradesh Capital Region Development Authority Act, 2014
23. Protection of Acts done in good faith.
- No matter or thing done and no contract of any kind entered into by the Authority and no matter or thing done by a member or employee of the Authority or by any other person whomsoever acting under the direction of the Authority shall, if the matter or thing was done or the contract was entered into bona-fide for the purpose of executing the provisions of this Act, subject such member, employee or person acting under the direction of the Authority personally to any action, liability, claim or demand whatsoever in respect thereof.
