Section 31 in The Punjab Backward Classes Land Development and Finance Corporation Act, 1976
31. Protection of action taken in good faith.
- No suit or other legal proceedings shall lie against the Corporation or any director or any officer or employee of the Corporation or any other person authorised by the Corporation or the State Government to discharge any functions under this Act for any loss or damage caused or likely to be caused by any thing which is in good faith done or intended to be done in pursuance of this Act.
