Section 13(2) in The The State Bank of Sikkim (Acquisition of Shares) and Miscellaneous Provisions Act, 1982
(2)No suit or other legal proceeding shall lie against the Central Government or any officer or other employee of that Government or the State Government or the co-operative bank or any officer or other employee of the State Government or of the co-operative bank or other person authorised by the State Government or the co-operative bank, for any damage caused or likely to be caused by anything which is in good faith done or intended to be done under this Act.
