Section 15(2) in Kerala Cashew Factories (Acquisition) Act, 1974
(2)No suit or other legal proceeding shall lie against the Government or the Corporation or (the Federation or a workers co-operative society or an institution) any officer or other employee of the Government or the Corporation (the Federation or a workers co-operative society or an institution) for any damage caused or likely to be caused by anything which is in good faith done or intended to be done under this Act.
