LexSection 20 — Protection of action taken in good faith.
The Employment of Manual Scavengers and Construction of Dry Latrines (Prohibition) Act, 1993
No suit, prosecution or other legal proceedings shall lie against the Government or any officer or other employee of the Government or any authority constituted under this Act or executing any scheme made under this Act or any member, officer or other employee of such authority or authorities in respect of anything which is done or intended to be done in good faith in pursuance of this Act or the rules or schemes made, or the orders or directions issued, thereunder.Open in Lexace · Ask the AI about this section