Section 20 in The Capital of Punjab (Development and Regulation) Act, 1952
20. Protection of action taken in good faith.
(1)No suit, prosecution or other legal proceeding shall lie against the Chief Administrator, Estate Officer, or any other person acting under their direction in respect of any thing which is in good faith done or intended to be done in pursuance of this Act or of any rules or orders made thereunder.(2)No suit or other legal proceeding shall lie against the [Central Government] [Substituted for the words 'State Government' by the Punjab Re-organisation Chandigarh (Adaptation of Laws on State and Concurrent Subjects) Order, 1968.], the Chief Administrator or the Estate Officer or any other person in respect of any damage caused or likely to be caused by anything which is in good faith done or intended to be done in pursuance of this Act or rules or orders made thereunder.
