Section 16 in Kottayam Electric Supply Agency (Undertaking) Acquisition Act, 1980
16. Protection of action taken in good faith.
- No suits prosecution or other legal proceeding shall he against the Government or the Board or any employee of the Government or the Board or the Special Officer appointed under section 10, in respect of anything which is in good faith done or intended to be done in pursuance of this Act or any rule or order made thereunder.
