Section 12 in Sivagiri Mutt (Emergency Provisions) Act, 1997
12. Protection of action taken in good faith.
(1)No suit, prosecution or other legal proceedings shall lie against the Government or any officer or other employee of the Government or the Administrator or any person authorised under sub-section (2) of section 5 by the Administrator for anything which is in good faith done or intended to be done under this Act.(2)No suit or other legal proceedings shall lie against the Government or any officer or other employee of the Government or the Administrator or any other person authorised under sub-section (2) of section 5 by the Administrator 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.
