Section 46(3) in Tamil Nadu Land Improvement Schemes Act, 1959
(3)No officer or servant of the Government, and no public servant shall be liable in respect of any such act in civil or criminal proceeding if the act was done in good faith and in the course of the exercise of the powers conferred, the discharge of the duties imposed or the performance of the functions entrusted by or under this Act or the rules or regulations made thereunder.
