LexSection 34 — Protection of action taken in good faith.
The Prohibition of Employment as Manual Scavengers and their Rehabilitation Act, 2013
No suit, prosecution or other legal proceeding shall lie against an appropriateGovernment or any officer of the appropriate Government or any member of the Committeefor anything which is in good faith done or intended to be done under this Act.Open in Lexace · Ask the AI about this section