Section 26 in The Gujarat Backward Classes Development Corporation Act, 1985
26. Protection of action taken in good faith.
- No suit or other legal proceeding shall lie against the Corporation or any director including the managing director or any officer or other employees or any other person authorised by the Corporation to discharges any functions under Act for any loss or damage caused or likely to be caused by anything which is in good faith done or intended to be done by him in pursuance of this Act.
