Section 31 in Madura Sugars Limited (Acquisition and Transfer of Undertaking) Act, 1984
31. Protection of action taken in good faith.
(1)No suit, prosecution or other legal proceeding shall lie against the Government or any officer or other employee of the Government or the existing or new Government company in which the undertaking has vested under this Act or other person authorised by the Government or Government company for anything which is in good faith done or intended to be done under this Act.(2)No suit or other legal proceeding shall lie against the Government or any of their officers or other employees or the existing, or new, Government company aforesaid or any officer or, other person authorised by that company for any damage caused or likely to cause by anything which is in good faith done or intended to be done under this Act.
