Section 24 in THE BOMBAY PUBLIC SECURITY MEASURES ACT, 1947
24. Indemnity
No suit, prosecution or other legal proceedings whatsoever shall lie against any person for or on account of or in respect of any sentence passed or any act ordered or done by him in good faith whether in exercise of any jurisdiction or power conferred or purporting to have been conferred on him by or under this Act or in carrying out any sentence passed by a Special Judge in exercise of any jurisdiction as aforesaid.
