Section 16 in Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1972
16. Protection of action taken in good faith.
- No suit, prosecution or other legal proceeding shall lie against the State Government or the Corporate Authority or the Appellate Officer or the Prescribed Authority in respect of anything which is in good faith done or intended to be done in pursuance of this Act or of any rules or orders made thereunder.
