Section 29 in Bengal Immunity Company Limited (Acquisition And Transfer of Undertakings) Act, 1984.
29. Protection of action taken in good faith.-
(1)No suit, prosecution or other legal proceeding shall lie against the Central Government or the existing, or new, Government company or any officer or other employee of that Government or Government company or any officer or other person authorised by that Government or Government company for anything which is in good faith done or intended to done under this Act.(2)No suit or other legal proceeding shall lie against the Central Government or the existing, or new, Government company or any officer or other employee of that Government or Government company or any officer or other person authorised by that Government or Government company for any damage caused or likely to be caused by any thing which is in good faith done or intended to be done under this Act.
