Section 25 in The Bihar Forest Produce (Regulation of Trade) Act, 1984
25. Savings in respect of acts done in good faith.
- No suit or other legal proceeding shall lie against the State Government for any damage caused or likely to be caused or any injury suffered or likely to be suffered by virtue of the provision of this Act or by anything which in good faith done or intended to be done in pursuance of this Act or the rules made thereunder.
