Section 31(2) in Madura Sugars Limited (Acquisition and Transfer of Undertaking) Act, 1984
(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.
