Section 23 in West Bengal Public Works Contractors (Regulation and Control) Act, 2006
23. Indemnity.
No suit, prosecution or other legal proceedings shall lie against the State Government or any [officer of the State Government] [Substituted by section 20 of the West Bengal Public Works Contractors (Regulation and Control) (Amendment) Act, 2010 (West Bengal Act No. 21 of 2010) (w.e.t 10.9.2010) for the word person.] in respect of anything which is in good faith done or intended to be done under this Act.
