Section 11 in The Bihar Displaced Persons Government Premises (Rent Recovery and Eviction) Act, 1954
11. Protection of action taken in good faith.
- No suit, prosecution or other legal proceeding shall lie against the State Government or the competent authority or any officer subordinate to them in respect of anything which is in good faith done or intended to be done in pursuance of this Act or of any Rules or orders made thereunder.
