Section 30 in The (Bihar State) Aid to Industries Act, 1956
30. Finality of decision of State Government and bar of suits and proceedings in Civil and Criminal Courts.
(1)The decision of the State Government as to whether the conditions laid down in or under any of the provisions of this Act have been satisfied shall be final, and no suit be brought in any Civil Courts to set aside or modify any such decision or any order made under this Act.(2)No prosecution, suit or other proceeding shall lie against any Government officer or other authority vested with powers under this Act for anything in good faith done or intended to be done thereunder.
