The KERALA JUDICIAL OFFICERS PROTECTION ACT, 1963

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THE KERALA JUDICIAL OFFICERS PROTECTION ACT, 1963 
(Act 4 of 1963)
CONTENTS
Preamble.
Sections:
1.   Short title, extent and commencement.
2.  Bar of suits against Judges, Magistrates, Collectors and other persons acting judicially.
3.   Repeal.
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ACT 4 OF 1963
THE KERALA JUDICIAL OFFICERS PROTECTION ACT, 1963* 
An Act for the protection of officers acting judicially. 
Preamble.—WHEREAS it is necessary to unify the law relating 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 title, 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 suits against Judges, Magistrates, Collectors and other persons acting judicially .-
No Judge, Magistrate, 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, 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.—The Judicial Officers Protection Act, 1850 (Central Act 18 of 1850) as in force
in the Malabar District referred to in sub-section (2) of section 5 of the State Reorganisation Act,
1956 (Central Act 37 of 1956), the Travancore Judicial Officers Protection Act, 1071 (II of 1071)
and the Cochin Judicial Officers Protection Act, 1076 (IV of 1076) are hereby repealed.
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* Received the assent of the Governor on 23 rd January 1963 and published in the Gazette Extraordinary dated 24 th
January 1963.

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