Section 14(2) in United Provinces Land Acquisition (Rehabilitation of Refugees) Act, 1948
(2)No suit or other legal proceeding shall lie against the [State Government] [Substituted by A. O. 1950 for (Provincial Government).] for any damage caused or likely to be caused by anything in good faith done or intended to be done in pursuance of this Act or any rule or order made thereunder.
