(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.
