Section 13 in The Orissa Electric Supply-line Material (Unlawful possession) Act, 1988
13. Protection of action taken under the Act.
- No suit, prosecution or any legal proceeding shall lie against any person or the [Gridco] [Substituted vide O.A.No.6 of 1997, O.G.E. No. 662, dated 29.5.1997.] for anything done in good faith or intended to be done in pursuance of the provisions of this Act.
