Section 25 in Andhra Pradesh Land Reforms (Ceiling On Agricultural Holdings) Act, 1973
25. Protection of action taken under this Act.
(1)No suit, prosecution or other legal proceedings shall lie against any person, officer or authority for anything which is in good faith done or intended to be done in pursuance of this Act, or any rules made thereunder.(2)No suit or other legal proceedings shall lie against the Government for any damage caused or likely to be caused or for any injury suffered or likely to be suffered, by virtue of any provision of this Act, or for anything which is in good faith done or intended to be done in pursuance of this Act or any rules made thereunder.
