The Goa Judicial Officers Protection Act, 1965

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The Goa Judicial Officers’ Protection Act, 1965 
(No. 14 of 1965) [29th September, 1965] 
An Act to provide for the protection of Judicial Officers and persons executing the 
warrants of Judicial Officers. 
Be it enacted by the Legislative Assembly of Goa  in the Sixteenth year of the 
Republic of India as follows: 
1. Short title, extent and commencement. — (1) This Act may be called the Goa 
Judicial Officers’ Protection Act, 1965. 
(2) It extends to the whole of the Union Territory of Goa, Daman and Diu. 
(3) It shall come into force at once. 
 
2. Non-liability to suit of officers acting judicially, for official acts done in good 
faith, and of officers executing warrants and orders. — No Judge, Magistrate, Justice 
of the Peace, Collector or other person acting judicially shall  be liable to be sued in any 
Civil Court for any act done or ordered to be done  by him in the discharge of his judicial 
duty, whether or not within the limits of his jurisdiction: 
Provided that he at the time, in good faith, believed himself to have jurisdiction to do 
or order the act complained of; and no officer of any Court or other person, bound to 
execute the lawful warrants or orders of any such Judge, Magistrate, Justice of the Peace, 
Collector or other person acting judicially shall be liable to be sued in any Civil Court,  
for the execution of any warrant or order, which he would be bound to execute, if within 
the jurisdiction of the person issuing the same. 
 
3. Repeal.— Any law in force in Goa, Daman and Diu or any part thereof 
corresponding to this Act shall stand repealed as from the coming into force of this Act. 
 
 
 
Secretariat, P. B. VENKATASUBRAMANIAN, 
Panjim, Secretary to the Government of Goa, 
October 5, 1965.  Daman and Diu. 

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