Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Entire Act] State of Kerala - Section Section 41 in Kerala Highway Protection Act, 1999 41. Protection of action taken in good faith. - No suit, prosecution or other legal proceedings shall lie against the Government or any authority or any person for anything which is in good faith done or intended to be done under or in pursuance of this Act or rules made thereunder.
