Section 15 in The Rajasthan Sati (Prevention) Act, 1987
15. Protection of action taken under this Act.
- No suit, prosecution or other legal proceedings shall lie against the State Government or any officer or authority of the State Government or any authority to whom powers have been delegated under this Act for anything which is in good faith done or intended to be done in pursuance of this Act or any rules or orders made under this Act.
