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THE GOA, DAMAN AND DIU JUDICIAL OFFICERS' PROTECTION ACT, 1965
THE GOA, DAMAN AND DIU JUDICIAL OFFICERS' PROTECTION ACT, 1965
Act 14 of 1965
[29th September, 1965]
Arrangement of Sections
1. Short title, extent and commencement
2. Non-liability to suit of officers acting judicially, for official acts done in good faith, and of officers executing warrants and orders
3. Repeal
The Goa, Daman and Diu Judicial Officers’ Protection Act, 1965
(No. 14 of 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, Daman and Diu 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, Daman and Diu 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Any law in force in Goa, Daman and Diu or any part thereof corresponding to this Act shall stand repealed as from the coming into
