Section 11(2) in The Maharashtra Electricity (Special Powers) Act, 1946
(2)No suit or other legal proceeding shall lie against the [Government] [This was substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.] for any damage caused or likely to be caused by anything which is in good faith done or intended to be done in pursuance of any order [direction or requirement] [These words were inserted by Bombay 41 of 1949, Section 11.] made or deemed to have been made under section 3, 4, 5 [, 6, 6A, 6B or 6C] [These figures, letters and word were substituted for the wed and figure 'or 6' by Bombay 41 of 1949, Section 11.].
