(1)No suit, prosecution or other proceeding. shall lie against any officer or servant of the [State] [This word was substituted for the word 'Provincial' by the Adaptation Order of 1950.] Government for any act done or purporting to be done under this Act, without the previous sanction, of the [State] [This word was substituted for the word 'Provincial' by the Adaptation Order of 1950.] Government.(2)No officer or servant of the [State] [This word was substituted for the word 'Provincial' by the Adaptation Order of 1950.] Government shall be liable in respect of any such act in any civil or criminal proceeding if the act was done in good faith in the course of the execution of duties or the discharge of functions imposed by or under this Act.
