Section 8 in Tamil Nadu Irrigation Works (Construction of Field Bothies) Act, 1959
8. Bar of suits and proceedings.
(1)No suit or other legal proceeding shall lie against the Government, at the instance of any person-(a)in respect of any act done or purporting to be done under this Act,or(b)on the ground that any field bothy interferes or is likely to interfere, with his rights in any manner.(2)No suit, prosecution or other legal proceeding shall lie against any officer or servant of the Government for anything which is in good faith done or intended to be done in pursuance of this Act or any rule made thereunder.
