Section 32 in THE NATIONAL CAPITAL TERRITORY OF DELHI (INCREDIBLE INDIA) BED AND BREAKFAST ESTABLISHMENTS (REGISTRATION & REGULATION) ACT, 2007
32. Protection of action taken in good faith.- No suit, prosecution or other legal
proceedings shall lie against the Government or any person or officer authorised by it orany authority appointed or specified by or under this Act, for anything which is done orintended to be done in good faith, in pursuance of this Act or any rule made thereunder.
