The Kerala Judicial Officers Protection Act, 1963

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THE KERAL.\ JUDICIAL OFFICERS PROTECTION 
ACT, 1963 
(Act 4 of 1963) 
CoNTENTS 
Prcamule. 
Sections. 
I. 
2. 
3. 
Short title, extent and commencement. 
Bar of suits agamst Judges, Magistrates, 
pcr~ons actmg JUdicially. 
Repeal. 
ACT 4 OF 1963* 
Collectm s and other 
THE KERALA JUDICIAL OFFICERS PROTECTION 
ACT, 1963 
An Act for the protectzon of tffzcers aclmg judiczalfy. 
Preamble.-WHr.REAS It is necessary to unify the law relatmg to the 
protectiOn of Judges, Magistrates, Collectors and other officers acting 
judicially ;-
BE it enacted in the Thirteenth Year of the Republic of India as 
follows:-
1. Short tztle, extent and commencement.-(1) This Act may be 
called the Kerala Judicial Officers Protection Act, 1963. 
(2) It extends to the whole of the State of Kerala. 
(3) It shall come into force at once. 
2. Bar of suzts agams/ Judges, Magzstrates, Collectors and other 
persons actmg JUdzczally.-No Judge, Magzstrate, 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 d1scharge of his 
judicial duty, whether or not within the limits of his junsdiction , 
Provided that he at the time, in good faith, believed himself to have 
jurisc iction to do or order the act complained of, and no officer of any 
court or other pe1son, bound to execute the lawful warrants or orders 
of any such Judge, Magistrate, Collector, or other person actmg JUdi­
cially shall be liable to be sued 111 any Civil Court, for the execution 
of any warrant or order, which he would be bound to execute, 1f withm 
the jurisdiction of the person issuing the same. 
3. Repcal.-The Judicial Officers Protection Act, 1850 (Central 
Act 18 of 1850) as in force in the Malabar District referred to m sub­
section (2) of section 5 of the States Reorganisation Act, 1956 (Ccntt a! 
Act 37 of 1956), the Travancore Judicial Officers ProtectiOn Act, 1071 
(II of 1071) and the Cochm Judicial Officers Protection Act, 1076 (IV 
of I 076) are hereby repealed. 
* Received the assent of the Governor on 23rd January 1963. Pubk,h­
ed in the Gazette Extraordinary dated 24th January 196 3. 

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