Section 52 in Faridabad Complex (Regulation and Development) Act, 1971
52. Protection of action taken in good faith.
(1)No suit, prosecution or other legal proceedings shall lie against the Chief Administrator, or any other person acting under his direction in respect of anything which is in good faith done or intended to be done in pursuance of this Act or of any rules or orders made thereunder.(2)No suit or other legal proceeding shall lie against the State Government, the Chief Administrator or any other person in respect of any damage caused or likely to be caused by anything which is in good faith done or intended to be done in pursuance of this Act or rules or orders made thereunder.
