Section 38(2) in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)
(2)No suit, prosecution or other legal proceeding shall lie against the Government for any damage caused or likely to be caused, or any injury suffered or likely to be suffered by virtue of any provisions of this Act, or by anything in good faith done or intended to be done, in pursuance of this Act, or any rules made thereunder.
