Section 14 in Tamil Nadu Preservation of Private, Forests Act, 1949
14. Indemnity for acts, etc., done after expiry of Madras Act XVIII of 1946.
(1)No suit, prosecution or other legal proceeding shall lie in any Court against any officer or servant of the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government or any person acting under his direction or aiding or assisting him -(a)i or, or on account of, or in respect of, any sentence passed, or any act ordered or done by him in exercise of any jurisdiction or power purporting to have been conferred on him by the said Act, or(b)for carrying out any sentence passed by any Court in exercise of any such jurisdiction or power as aforesaid.(2)No suit or other legal proceeding shall lie against the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government for or on account of, or in respect of, any act, matter or thing whatsoever purporting to have been done in pursuance of or under the said Act.(3)Sub-sections (1) and (2) shall have effect although the said Act was not or might not have been in force by the relevant time.
