Section 105 in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
105. Indemnity.
(1)No suit, prosecution or other legal proceeding shall lie against the authorized officer, Land Board, [xxx] [These words 'Sugar Factory Board' were omitted by section 3(20) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1971 (Tamil Nadu Act 41 of 1971).] Land Commissioner, [xxx] [Substituted for the words 'High Court' by section 3(k) of the Tamil Nadu Laud Reforms (Fixation of Ceiling on Land) Amendment Act, 1983 (Tamil Nadu Act 3 of 1984) and the words 'Land Tribunal, Special Appellate Tribunal' were omitted by the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 2003 (Tamil Nadu Act 26 of 2003).] or other authority for anything which is in good faith done or intended to be done in pursuance of this Act or any rule or order made thereunder.(2)No suit or other legal proceeding shall lie against the Government for any damage caused or likely to be caused by virtue of any provision of this Act or by anything which is in good faith done or intended to be done in pursuance of this Act or any rule or order made thereunder.
