Section 38 in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)
38. Protection of action taken under this Act.
(1)No suit, prosecution, 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 made there under.(2)No suit, prosecution or other legal proceeding shall lie against the Government for any damage caused or likely to be caused, or any injury suffered or likely to be suffered by virtue of any provisions of this Act, or by anything in good faith done or intended to be done, in pursuance of this Act, or any rules made thereunder.
