Section 65(8) in The Orissa Hindu Religious Endowments Act, 1951
(8)No suit, prosecution or other legal proceeding shall be entertained in any Court of law against the State Government or any officer or servant of the State Government for anything done or intended to be done in good faith in pursuance of this section [* * *] [Deleted vide Orissa Act No. 29 of 1978-w.e.f. 7.6.1978.].
